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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(8A) in The West Bengal Housing Board Act, 1972

(8A)[ "joint sector company" means a company in relation to which fifty per cent of directors of the Board of Directors is nominated by the State Government;] [Clauses (5A), (6A), (6B), (8A) and (12A) inserted by W.B. Act 14 of 1993.]