Legal Document View

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
[Cites 0, Cited by 0] [Section 36C(3)] [Section 36C] [Entire Act]

State of West Bengal - Subsection

Section 36C(3)(a) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972

(a)If the State Government considers it necessary so to do, it may, by notification [ xxx ] [The words "in the Official Gazette" omitted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 28(c).], delegate, subject to such restrictions as it may deem fit to impose, to the Board all or any of the powers exercisable by it by or under this Act.