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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(1) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972

(1)Notwithstanding anything to the contrary contained in any other law for the time being in force, the State Government may, by notification, declare any area as a market-area within which purchase and sale of such agricultural produce as may be specified in the notification, shall be regulated.