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

State of West Bengal - Subsection

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

(d)one member shall be appointed from amongst the persons who possess academic qualifications in navigation such as First Class Ministry of Transport ticket holder (diesel or steam) and have, in the opinion of the State Government, wide experience of matters relating to marine plants, particularly with reference to dredging, or from amongst the persons who are experienced nautical officers,