Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act] State of West Bengal - Subsection Section 3(4)(h) in The West Bengal Maritime Board Act, 2000 (h)one member shall be from amongst the persons who, in the opinion of the State Government, are capable of representing the interests of the workers of minor ports,