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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(2) in West Bengal Tea Plantation Employees' Welfare Fund Act, 2015

(2)The Board may either allow the application with such conditions as it may deem fit and proper or reject the same with reasons to be recorded in writing:Provided that the Board shall take its decision preferably within three months of the receipt of the application.