Section 4(2) in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
(2)Certificate issued under sub-section (1) shall be valid for a period of five years from the date of issue and shall be renewable in such manner and on payment of such fees as may be prescribed.] [[Section 4 Substituted by section 7, ibid (w.e.f. 10.9.2010), which read as under :
