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[Cites 0, Cited by 0] [Section 36G(3)] [Section 36G] [Entire Act]

State of West Bengal - Subsection

Section 36G(3)(xxi) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972

(xxi)carrying out, with the previous sanction of the State Government, any other purpose which is calculated to promote the general interest of the Board and the market committee or the national or public interest.]