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[Cites 0, Cited by 0] [Section 39(3)] [Section 39] [Entire Act]

State of West Bengal - Subsection

Section 39(3)(b) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972

(b)An order of the Director made under clause (a) shall be final and shall riot be liable to be questioned in any court of law.] [Substituted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1975, section 11(a).]