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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(3)(c) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974

(c)If the State Government does not approve of the financial statement as revised by the Corporation or if the financial statement is resubmitted by the Corporation without revision, the State Government may, within one month from the date of resubmission thereof, amend the financial statement as it considers fit and proper and forward the same so amended to the Corporation, and it shall be accepted by the Corporation.