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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of West Bengal - Subsection

Section 30(2) in The West Bengal Maritime Board Act, 2000

(2)The Board may, if it considers it necessary or expedient so to do in the public interest, lend any of its vessels or appliances or the services of any of its employees to any person for such period, not exceeding six months, and on such terms and conditions, as may be agreed upon between the Board and the person as aforesaid.