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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(1)(c) in The West Bengal Maritime Board Act, 2000

(c)for the removal of doubts, it is hereby declared that-
(i)the Board may, with the previous sanction of the State Government, entrust all or any of the works or services to be set up and provided in the port to the selected undertaking, and
(ii)the State Government shall have the power to permit private investment in the creation, operation and management of minor ports and all or any of the facilities related thereto in such manner, and on such terms and conditions, as it may think necessary and expedient in the public interest.