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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of West Bengal - Subsection

Section 75(4) in The West Bengal Maritime Board Act, 2000

(4)The State Government shall cause a notification issued under sub-section (1) and a full report of action, if any, taken under this section and the circumstances leading to such action to be laid before the State Legislature as soon as may be after the issue of the notification as aforesaid.