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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(4) in West Bengal Electrical Licensing Rules, 2017

(4)The Board may, after giving opportunity of being heard, refuse to grant such license to any person or firm who in the opinion of the Board is not fit to hold such licence, or has been found guilty of malpractice or negligence in the business of an electrical contractor.