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[Cites 0, Cited by 0] [Section 36C(1)] [Section 36C] [Entire Act]

State of West Bengal - Subsection

Section 36C(1)(c) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972

(c)to institute an inquiry into the affairs of any market committee, the inquiring officer having the same power, as are vested in a court under the Code of Civil Procedure, 1908 (5 of 1908), when trying a suit, in respect of the matters referred to in sub-section (2) of section 24 of this Act,
(cc)[ to approve the place or places of transaction in agricultural produce within such distance of a principal market yard or a sub-market yard as may be determined by the market committee,] [Inserted by/bid, section 28(a)(ii).]