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[Cites 0, Cited by 0] [Section 75(3)] [Section 75] [Entire Act]

State of West Bengal - Subsection

Section 75(3)(c) in The West Bengal Maritime Board Act, 2000

(c)reconstitute the Board by appointment only for such period as it may consider necessary and, in such case, the person who vacated his office under clause (a) of sub-section (2) shall not be deemed to be disqualified for such appointment merely because he was a member of the Board when the Board was superseded: