Section 38A(4) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(4)If the market committee fails to make any such amendment, rescission or adoption within the period specified in the order referred to in sub-section (3), the Board may, after giving such market committee an opportunity of being heard, register such amendment, rescission or adoption and forward to the market committee a copy of the amendment, rescission or new bye-law so registered together with a certificate of such registration which shall be conclusive evidence that the amendment, rescission or adoption has been duly registered and shall be binding upon the market committee.] [Inserted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 31.]
