Section 54(1) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
(1)Where the State Government is satisfied that the purpose for which the Corporation was established under this Act have been substantially achieved so as to render the continued existence of the Corporation unnecessary, it may, by notification, declare that the Corporation shall be dissolved with effect from such date as may be specified in the notification, and the Corporation shall be deemed to be dissolved accordingly.
