Section 6(3) in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
(3)The Advisory Board shall recommend the names of [the qualified persons] [Substituted by section 9(3)(a) of the West Bengal Public Works Contractors (Regulation and Control) (Amendment) Act, 2010 (West Bengal Act No. 21 of 2010) (w.e.f. 10.9.2010) for the words the persons.], to be registered under this Act, to [the Approval Committee] [Substituted by section 9(3)(b), ibid (w.e.f. 10.9.2010) for the words the prescribed authority.].
