Section 46(2) in The Bengal Agricultural Debtors Act, 1936
(2)[] [Sub-section (2) inserted by Bengal Act 5 of 1942.] Notwithstanding anything contained in sub-section (1) no person whose name is included in a list of touts prepared and published under sub-section (1) of section 46A shall be permitted to appear as an agent of any party before a Board.
