Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of West Bengal - Subsection

Section 51(4) in The West Bengal Maritime Board Act, 2000

(4)For the purposes of this section, a body incorporated or deemed to be incorporated under the Companies Act, 1956, or the West Bengal Co-operative Societies Act, 1983, or any other law for the time being in force, whether within or without India, shall be deemed to die on the dissolution thereof.