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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(1)(e) in The Bengal State Aid To Industries Act, 1931

(e)without excuse sufficient in the opinion of the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter, the word 'State' substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.], is absent without the consent of the Board from more than four consecutive meetings of the Board; [or] [Words 'or' added and new clause (f) inserted by W. B. Act 15 of 1954.]