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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(5) in The West Bengal Valuation Board Act, 1978

(5)[ The Board shall have a Member-Secretary who shall be appointed by the State Government from amongst the members referred to in subsection (3) and shall be the Chief Executive Officer of a Board.] [Sub-section (5) Inserted by W. B. Act 32 of 1989.]