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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of West Bengal - Subsection

Section 41(1) in The West Bengal Maritime Board Act, 2000

(1)All moneys received by or on behalf of the Board and the moneys, if any, received by it as the Conservator, if and when appointed as such under the Explanation to section 18, shall be deposited in a fund called the general account fund and all expenditure of the Board shall be met therefrom.