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[Cites 0, Cited by 0] [Section 40(4)] [Section 40] [Entire Act]

State of West Bengal - Subsection

Section 40(4)(b) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974

(b)where an appeal has been preferred against such order under sub-section (2) and the order has not been set aside on such appeal, to comply with the order of the Committee on appeal, confirming or modifying the order appealed against, within such longer period, if any, as may be allowed by the Committee on appeal,