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

State of West Bengal - Subsection

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

(a)3 members shall be appointed by virtue of their office from amongst the officers of the State Government, of whom one shall be a representative of the Department charged with the administration of minor ports in,West Bengal, and two others shall be-
(i)a representative of the Finance Department, and
(ii)a representative of the Commerce and Industries Department,