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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of West Bengal - Subsection

Section 59(a) in The West Bengal Maritime Board Act, 2000

(a)the property vested, or may hereafter during the currency of the loans become vested, in the Board other than-
(i)any sum set apart by the Board as the sinking fund for the purpose of paying off any loan or for the payment of pension to its employees; or
(ii)the provident or pension fund established by the Board; and