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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(1) in The West Bengal Maritime Board Act, 2000

(1)The State Government may, on such terms and conditions as it may think fit, appoint an officer, or a body of persons, to be the Conservator of Minor Ports (hereinafter referred to in this Act as the Conservator).