Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1)(b) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972

(b)"agriculturist" means a person who ordinarily by himself or by his tenant or hired labourer or otherwise, is engaged in the production and growth of agricultural produce, but does not include a trader or broker in agricultural produce notwithstanding that such trader or broker is also engaged in the production or growth of agricultural produce;
(bb)[ "Board" means the West Bengal State Marketing Board established under sub-section (1) of section 36;] [Inserted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1975, section 2(a).]