Section 3(2)(b) in The West Bengal Jute Goods Act, 1950

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State of West Bengal - Subsection

Section 3(2)(b) in The West Bengal Jute Goods Act, 1950

(b)no owner or occupier of any premises shall knowingly permit such premises to be used for the making of any such contract or for the payment or receipt of margin in contravention of the provisions of clause (a); and

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State of West Bengal - Subsection

Section 3(2)(b) in The West Bengal Jute Goods Act, 1950