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[Cites 0, Cited by 0] [Section 75(3)] [Section 75] [Entire Act]

State of West Bengal - Subsection

Section 75(3)(b) in The West Bengal Maritime Board Act, 2000

(b)reconstitute the Board by fresh appointment and, in such case, any person who vacated his office under clause (a) of sub-section (2) shall not be deemed to be disqualified for appointment, or