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[Cites 0, Cited by 0] [Section 20A] [Entire Act]

State of West Bengal - Subsection

Section 20A(4) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972

(4)[ Where the budget is returned to the market committee by the Board for making any modification therein, the market committee shall, within the fifteenth day of February, make such modifications and submit, within the first day of March, the budget as so modified to the Board and the Board shall, then, within the thirty-first day of March, sanction the same and communicate necessary intimation in this behalf to the market committee.] [Substituted by ibid, section 17(b).]