Section 3(1)(c) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(1)(c) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988

(c)any person for whom special provision is made in respect of the matters covered by these rules by or under any law for the time being in force or by or under any agreement entered into by the Board with the previous approval of the Government and by the Committees with the previous approval of the Board before or after the commencement of these rules, in regard to matters covered by such special provisions.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Punjab - Subsection

Section 3(1)(c) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988