Section 3(2) in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
(2)Any person, who has already applied, before the date of coming into force of this Act, for [the purpose of registration for enlistment under Public Works Department] [Substituted by section 6(2), ibid (w.e.f. 10.9.2010) for the words registration for enlistment.], shall also apply for registration in such manner, and with such fee, as may be prescribed.
