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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(2)(c) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(c)If in a case covered by clause (b), the firm fails to give necessary intimation to the Committee within the specified time, the change in the membership or the name of the firm as the case may be, shall be deemed to result in the constitution of a new firm necessitating the grant of a licence.