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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(4) in The West Bengal Maritime Board Act, 2000

(4)Where a minor port is owned, operated and managed by a private, public or joint sector undertaking, the views of such undertaking shall be obtained by the Board in fixing or revising the port charges and the terms and conditions of port services before seeking approval of the State Government.