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[Cites 0, Cited by 0] [Section 36G(2)] [Section 36G] [Entire Act]

State of West Bengal - Subsection

Section 36G(2)(a) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972

(a)All moneys received by the Board shall be paid into the West Bengal State Marketing Board Fund and all expenditure incurred by the Board under or for the purposes of this Act shall be defrayed out of the said Fund. [* *] [The words "Any surplus remaining with the Board at the end of the market year shall be utilised in such manner as may be prescribed." omitted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1977, section 17(1)(i).]