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State of Haryana - Section

Section 2 in The Punjab Market Committees Chairman and Vice-chairman (Election) Rules, 1961

2. Definitions.

- In these rules, unless the context otherwise requires :-
(a)'Act' means the Punjab Agricultural Produce Markets Act, 1961 (Punjab Act No. 23 of 1961);
(b)'Form' means a form appended to these rules;
(c)'Member' means a member of the Committee;
(d)'Presiding Officer' means the Deputy Commissioner concerned, or such Gazetted Officer, not below the rank of Extra Assistant Commissioner, as may be appointed by the Deputy Commissioner for the purposes of these rules;
(e)'Section' means a section of the Act; and
(f)words and expressions used but not defined in these rules shall have the meanings assigned to them in the Act.