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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of West Bengal - Subsection

Section 32(2)(a) in The West Bengal Backward Classes Development And Finance Corporation Act, 1995.

(a)the conditions and manner of appointment and election of members of the Corporation, the representation in the Corporation of the state Government, and where shares are issued to the members of the public under section 18 or section 19, the representation of such share-holders, and generally all matters relating to the constitution of the Corporation;