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 3] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(ii) in West Bengal Inland Fisheries Act, 1984 (ii)"competent authority" means any person or authority authorised by the State Government by notification to perform the functions of the competent authority under this Act;
