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[Cites 0, Cited by 0] [Section 63A(4)] [Section 63A] [Entire Act]

State of West Bengal - Subsection

Section 63A(4)(f) in The West Bengal Factories Rules, 1958

(f)Wherever the proposed site requires clearance by the Ministry of Industry and/or the Ministry of Environment and Forests, the application for Site Appraisal will be considered by the Site Appraisal Committee only after such clearance has been received.