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[Cites 0, Cited by 1] [Section 2(5)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(5)(iii) in The West Bengal Fisheries (Requisition and Acquisition) Act, 1965

(iii)any other object which the State Government may, by notification in the Official Gazette, declare as ancillary or incidental to the aforesaid objects.