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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(2)(b) in The West Bengal Molasses Control Act, 1973

(b)for controlling the prices at which molasses may be purchased or sold;
(bb)[ for erecting and maintaining adequate facilities for the storage of molasses and for requiring the owners of sugar factories and Khandsari units to account for and fund separately a portion of the proceeds of the sale of molasses for such erection and maintenance;] [Clause (bb) inserted by W. B. Act 23 of 1978.]