Section 36(7) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(7)[ The names of Chairman, Vice-Chairman and Secretary appointed under sub-section (5) with the other members of the Board shall be declared by the State Government by notification, but the Board shall be deemed to be duly constituted from the date of notification under] [Sub-section (7) Substituted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 26(c).] [sub-section (3)] [Substituted for "sub-section (1)" by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1981, section 14(c)(i),] :[Provided that the notification constituting the Board prior to the commencement of the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1981, shall be deemed to have been issued under subsection (3)] [Inserted by ibid, section 14(c)(ii).]
