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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of West Bengal - Subsection

Section 38(2) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974

(2)On receipt of any application from a person submitted in the prescribed form and manner, for permission referred to in sub-section (1), the Corporation may, after such inquiry as it may deem fit, grant such permission subject to such terms and conditions as may be settled by it.