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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(3) in The West Bengal Maritime Board Act, 2000

(3)The State Government shall have the power to grant to any other vessel plying with humanitarian objectives, which are non-commercial in nature, within the limits of the ports or using the ports or any of its services or facilities, full or partial exemption from payment of the rates:Provided that the State Government may grant such exemption only after prior consultation with the Board.