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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(2)(d) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993

(d)[ the promoter has been convicted by the competent court of law for violation of any provision of this Act:] [Inserted by Act 35 of 2002, w.e.f. 01.09.2003.]