Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36L] [Entire Act] State of West Bengal - Subsection Section 36L(1) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972 (1)Every contract required to be entered into by the Board shall be in writing and signed on behalf of the Board by its Chairman and two other members.
