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

State of West Bengal - Subsection

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

(k)where one or more ports are established and managed and operated by any person or persons, other than the Board, in pursuance of the provisions of this Act, one member to be nominated by the Board of Management of such port or jointly by the Boards of Management of such ports, as the case may be: