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 3] [Entire Act] State of West Bengal - Subsection Section 3(6) in The West Bengal Maritime Board Act, 2000 (6)The Board shall have the power to co-opt associate members, not exceeding two, representing the interests of minor ports, if there are more than one such port in West Bengal.
