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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(2)(b) in The West Bengal Backward Classes Development And Finance Corporation Act, 1995.

(b)all the powers and duties which may by or under the provisions of this Act or of any other law for the time being in force be exercised or performed by or on behalf of the Corporation shall during the period of supersession be exercised and performed by such person or persons as the State Government may direct;