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

State of West Bengal - Subsection

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

(h)[ the number of members necessary to form a quorum referred to in clause (a) of sub-section (4), and the times and places and the rules of procedure in regard to the transaction of business to be observed, referred to in sub-section (5), of section 36A; [Clauses (h) to (h3) Substituted for "clause (h)" by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1975, section 10.]