Section 2(h) in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
(h)[ "person" shall include any company or body corporate or association or body of individuals, whether incorporated or not who intends to undertake a contract to carry out public works or jobs under Public Works Department;] [[Clause (h) Substituted by section 5(8) of the West Bengal Public Works Contractors (Regulation and Control) (Amendment) Act, 2010 (West Bengal Act No. 21 of 2010) (w.e.f. 10.9.2010), which read as under :
