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State of West Bengal - Section

Section 26 in The West Bengal Maritime Board Act, 2000

26. Power of Board to make regulations.

(1)The Board shall have power to make, with the prior approval of the State Government, regulations for realisation of rates and for such other matters as are not provided in this Act or the rules made thereunder.
(2)Such regulations shall be published in the Official Gazette and shall have effect on such publication.