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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(1) in The Punjab Agricultural Produce Markets Act, 1961

(1)Every contract entered into by a Committee shall be in writing and shall be signed on behalf of the Committee by the Chairman or, if for any reason he is unable to act, by the Vice- Chairman, and two other member and the Secretary of the Committee and shall be sealed with the common seal of the Committee.