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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(2)(iii) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972

(iii)the market committee may authorise its officers or staff or [any other person] [Substituted for "any body else" by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978,, section 14(d)(11).] to realise the fees directly from the buyer]