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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of West Bengal - Subsection

Section 31(6) in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982

(6)Where a grant or subsidy or loan or advance has been received by the market committee for a specific purpose no part of it shall be diverted either temporarily or permanently to any other purpose without the previous sanction of the State Government.