Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of West Bengal - Subsection Section 3(5) in The West Bengal Maritime Board Act, 2000 (5)The Chief Executive Officer of the Board appointed under sub-section (1) of section 17 shall be an ex officio member of the Board and shall also be the Vice-Chairman of the Board.
