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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of West Bengal - Subsection

Section 63(1) in The West Bengal Maritime Board Act, 2000

(1)The sums so set apart by the Board under section 62 shall be invested in public securities or in such other securities as the State Government may approve in this behalf and shall be held by the Board in trust for the purposes of this Act.