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

State of West Bengal - Subsection

Section 2(1a)(b) in The West Bengal Government Premises (Tenancy Regulation) Act, 1976

(b)"Government undertaking" means a body corporate constituted by or under a Central or State Act which is under the administrative control of the State Government or in which the State Government has exclusive proprietary interest;