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[Cites 0, Cited by 0] [Section 75(1)] [Section 75] [Entire Act]

State of West Bengal - Subsection

Section 75(1)(b) in The West Bengal Maritime Board Act, 2000

(b)that the Board has persistently made default in the performance of its duties and, as a result of such default, the financial position of the Board or the administration of the ports has greatly deteriorated,