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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(5) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972

(5)The State Government shall appoint one from among the members of the Board to be the Chairman [, one to be the Vice-Chairman and another to be the Secretary] [Substituted for "and another to be the Vice-Chairman" by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1977, section 14(1).] of the Board.