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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(3) in West Bengal Public Works Contractors (Regulation and Control) Act, 2006

(3)Notwithstanding anything contained in sub-section (2), the prescribed authority may remove from the register the name of the person in whose favour the certificate of registration was issued and cancel such certificate if the successor is not qualified to be registered under this Act.