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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(1)(d) in The Bengal State Aid To Industries Act, 1931

(d)is convicted of any such offence or is subjected by a criminal court to any such order as in the opinion of the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter, the word 'State' substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] implies a defect of character which unfits him to continue to be a Chairman, Vice-Chairman or member of a Board; [* * *] [Words 'or' omitted by W.B. Act 15 of 1954.]