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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of West Bengal - Subsection

Section 38(2)(b) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972

(b)form of application for obtaining a licence and the fee payable for it, form for granting a licence and the terms and conditions subject to which the licence is to be granted [the manner of showing cause against cancellation of a licence, the manner of appeal, and the fee payable for a duplicate licence and the manner of issuing a duplicate licence, referred to in sub-sections (2), (3), (6), (6A) and (8) respectively of section 13;] [Substituted for "and the manner of showing cause against cancellation a licence, referred to in sub-section (2), (3) and (6) respectively of section 13" by ibid, section 30(2)(b).]