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

State of West Bengal - Subsection

Section 40(4)(d) in The West Bengal Maritime Board Act, 2000

(d)Where there is no such agreement, the State Government shall appoint as arbitrator a person who is, or has been, or is qualified to be, appointed as a Judge of a High Court.