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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(4)(c) in The West Bengal Maritime Board Act, 2000

(c)one member shall be appointed from amongst the persons who possess academic qualifications in the subject of engineering and have, in the opinion of the State Government, wide experience in matters relating to harbour works, to be appointed by the State Government,