Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(b5) in The Mayo Hospital Acquisition Act, 1982

(b5)[ "joint sector company" means a company in relation to which fifty per cent of directors of the Board of director is nominated by the State Government;] [Clauses (b1) to (b6) inserted by West Bengal Act 17 of 1991.]