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[Cites 0, Cited by 0] [Section 36A(7)] [Section 36A] [Entire Act]

State of West Bengal - Subsection

Section 36A(7)(b) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972

(b)No member of the Board who has been removed from his office on any of the grounds mentioned in clause (a) shall be re-appointed to the Board.