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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(1)(b) in The West Bengal Revenue Intelligence (Collection And Monitoring of Information) Act, 1996

(b)The State Government may appoint any person, not being the Director, appointed under clause (a), to be a Revenue Intelligence Officer.