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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1)(c) in The West Bengal Marine Fishing Regulation Act, 1993

(c)"authorised officer" means such officer as the State Government may by notification authorise in respect of any matter in which a reference is made to such officer in this Act;