Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 37 in West Bengal Inland Fisheries Rules, 1985

37. Procurement Agent.

-A "procurement agent" for the purpose of the rules under this Chapter means a person who has been appointed by the Government for procurement of levy fish at specified rates from the dealers of fish and for sale of such fish to the consumers at the rate specified by the Government.