Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36F(4)] [Section 36F] [Entire Act] State of West Bengal - Subsection Section 36F(4)(b) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972 (b)be a preferential debt within the meaning of section 530 of the Companies Act, 1956 (1 of 1956),