Section 25(4) in West Bengal Cold Storage (Licensing and Regulation) Act, 1966
(4)Appeals, if any, pending before the State Government or the Director of Agriculture, West Bengal, on the date of coming into force of the West Bengal Cold Storage (Licensing and Regulation) (Amendment) Act, 1978, shall be disposed of by the State Government or the Director of Agriculture, West Bengal, as the case may be.] [Substituted by ibid, section 17.]
