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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of West Bengal - Subsection

Section 73(2) in The West Bengal Maritime Board Act, 2000

(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for any matter connected with the Board, the administration and control of ports and port services as are required to be made by rules under the provisions of this Act, and any other matter which is required to be or may be prescribed by rules.