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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(4)(f) in The West Bengal Maritime Board Act, 2000

(f)one member shall be appointed from amongst the persons who, in the opinion of the State Government, are capable of representing the interests of trade, commerce (including export and import), and industry,