Section 1(2) in The Punjab Agricultural Produce Markets Act, 1961
(2)[ It extends to the States of Punjab and Haryana, the territories transferred to the Union Territory of Himachal Pradesh under section 5 Punjab Reorganisation Act, 1966 (31 of 1966) and the Union Territory of Chandigarh] [Substituted by the Punjab State Agricultural Marketing Board and Marketing Committees (Reconstitution and Reorganisation) Order, 1969.].
