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[Cites 0, Cited by 0] [Section 36H] [Entire Act]

State of West Bengal - Subsection

Section 36H(5) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972

(5)The Chairman may, at any time during the year for which a budget has been sanctioned by the State Government, lay before the Board a supplementary budget, and the provisions of sub-section (2), sub-section (3) and sub-section (4) shall mutatis mutandis apply to such supplementary budget.