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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(6) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(6)The Chairman shall be competent to grant casual leave to the Secretary and Assistant Secretary of the Committee. For granting other kinds of leave the competent authority will be the [Chief Administrator]. [Substituted for the word 'Chairman of the Board' by Haryana Notification dated 2.12.1980]