Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40(4)] [Section 40] [Entire Act] State of West Bengal - Subsection Section 40(4)(c) in The West Bengal Maritime Board Act, 2000 (c)The amount of compensation may be fixed by agreement and, in such case, the compensation shall be paid in accordance with such agreement.