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 38(2)] [Section 38] [Entire Act]

State of West Bengal - Subsection

Section 38(2)(h2) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972

(h2)the manner in which the surplus mentioned in clause (a) of sub-section (2) of section 36G shall be utilised and the manner in which the accounts of the Board referred to in clause (b) of sub-section (2) of section 36G is to be kept;