Section 36I(2) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(2)For the avoidance of doubts it is hereby declared that a notification of supersession under sub-section (1) shall not effect or imply in any way the dissolution of the Board as a body corporate.] [Substituted by the West Bengal Agriculural produce Marketing (Regulation) (Amendment) Act 1978 section 20.]
