Section 2(1)(b) in The West Bengal Raw Jute Futures Act, 1948

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State of West Bengal - Subsection

Section 2(1)(b) in The West Bengal Raw Jute Futures Act, 1948

(b)by or with any person not being a person who -

(i)habitually deals in the sale or purchase of raw jute involving the actual delivery of possession thereof, or

(ii)possesses, or has control over, a godown and other means and equipments necessary for the storage and supply of raw jute;