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] [Section 41] [Entire Act]

State of West Bengal - Subsection

Section 41(2) in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982

(2)Any instructions issued, orders made or anything done or action taken under the said rules shall be deemed to have been validly issued, made, done or taken under the corresponding provisions of these rules as if these rules were in force on the day when such instruction was issued, such orders were made, such thing was done or such action was taken.