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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(3) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974

(3)None of the funds referred to in sub-section (1) shall, without the previous approval of the State Government, be utilised for any purpose other than that for which it was constituted.