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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(2)(g) in The West Bengal Lifts And Escalators Act, 1955

(g)[ the authority by which, the manner in which and the fee on payment of which a certificate of registration referred to in sub-section (2) and a certificate of authorisation referred to in sub-section (3) of section 11 may be granted;] [[Clause (g) substituted by West Bengal Act 23 of 1961, which was earlier as under:-