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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(2) in The West Bengal Housing Industry Regulation Act, 2017

(2)Before appointing any person as Chairperson or Member, the State Government shall satisfy itself that the person does not have any such financial or other interest, as is likely to affect pre-judicially his functions as such member.