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

State of West Bengal - Subsection

Section 9(4) in West Bengal Public Works Contractors (Regulation and Control) Act, 2006

(4)On receipt of any such appeal, the appellate authority shall. after giving the appellant a reasonable opportunity of being heard and after making such inquiry as it deems proper. dispose of the appeal for reasons to be recorded in writing.