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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(4)(l) in The West Bengal Maritime Board Act, 2000

(l)one member shall be a person who, in the opinion of the State Government, has wide experience and ability in administration and management under the State Government or the Government of any other State or the Central Government.