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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of West Bengal - Subsection

Section 38(2)(a) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972

(a)the manner of controlling, regulating and running a market, settling disputes between buyers and sellers, promoting, granding and standardisation of agricultural produce, other duties and functions of the market committee, [the manner of inspection and verification of scales, weights and measures, books of accounts and other documents, and the manner of delegating functions by a market committee in favour of a sub-committee, referred to in clauses (iv), (viii), (ix), (xii) and (xiv) of sub-section (1), and sub-section (2) respectively of section 12;] [Substituted for "and the manner of delegating functions" by a market committee in favour of a sub-committee, referred to in clauses (iv), (viii), (ix) and (xii) of sub-section (1) and sub-section 2 respectively of section 12; by ibid, section 30(2)(a).]