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[Cites 0, Cited by 0] [Section 40(4)] [Section 40] [Entire Act]

State of West Bengal - Subsection

Section 40(4)(e) in The West Bengal Maritime Board Act, 2000

(e)The State Government may, in any particular case, nominate a person possessing special knowledge of any matter relating to any case under inquiry to assist the arbitrator in determining any question which has to be decided by him under this sub-section and where such nomination is made, the person to be compensated may also nominate an assessor for the same purpose.