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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(4) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(4)Weighing instruments, weights and measure kept by a Committee under this rule may at any time be inspected, examined and checked by the [Chief Administrator] [Substituted for the word' Chairman' by Haryana Notification dated 2.12.1980.] or the Secretary of the Board or by any other employee not lower in rank than that of an Inspector authorised in this behalf by the [Chief Administrator] [Substituted for the word' Chairman' by Haryana Notification dated 2.12.1980.] of the Board. After inspection the inspecting authority may give such directions as it may deem proper. The Committee shall be bound to comply with such direction.