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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(3) in West Bengal Cold Storage (Licensing and Regulation) Act, 1966

(3)If there is any dispute as to whether any agricultural produce proposed to be stored in a cold storage is likely to cause damage to any other agricultural produce that has been or may be stored in the same cold storage, the matter shall be referred to the Licensing Officer whose decision thereon shall be final.