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[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of West Bengal - Subsection

Section 78(1)(b) in The West Bengal Housing Industry Regulation Act, 2017

(b)that the Authority has persistently defaulted in complying with any direction given by the State Government under this Act or in the discharge of the functions or performance cf the duties imposed on it by or under the provisions of this Act and as a result of such default the financial position of the Authority or the administration of the Authority has suffered; or