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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(5) in The West Bengal Maritime Board Act, 2000

(5)The Board may, if it thinks necessary and expedient so to do, fix, with the approval of the State Government, a consolidated scale of rates for any combination of services provided in the port or for services and users mentioned in this section.