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[Cites 0, Cited by 0] [Section 36P] [Entire Act]

State of West Bengal - Subsection

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

(2)The Board shall give to the person or persons so appointed all facilities for the proper conduct of the inquiries and shall produce before the person or persons any document or information in the possession of the Board, if such person or persons so demand for the purpose of such inquiries.