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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of West Bengal - Subsection

Section 34(2)(f) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964

(f)the manner in which and the terms and conditions subject to which the imposition and assessment of fees and rates referred to in section 23, may be made by the Board;