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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of West Bengal - Subsection

Section 58(b) in The West Bengal Maritime Board Act, 2000

(b)in the case of a duplicate Board security, after the lapse of six years from the date of the publication under sub-section (3) of section 56 of the list in which the Board security is first mentioned or from the date of the last payment of interest on the original Board security, whichever date is later, or