Section 39(4) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(4)All contracts entered into by or on behalf of any market committee constituted under the said Act, before the commencement of this Act shall be deemed to have been entered into by the corresponding market committee [or committees] [Inserted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1975, section 11(b).] constituted under this Act.
