Section 40(4) in The Punjab Agricultural Produce Markets Act, 1961
(4)The State Government shall, on being shown sufficient reasons, have powers to review its own orders.] [Substituted by Haryana Act No. 37 of 2008.][40A. Supply of copy of order. - Any person aggrieved by an order passed under this Act, the rules, regulations or bye-laws made thereunder, may obtain a certified copy of such order on an application made in such form and manner and on payment of such fee as may be prescribed.] [Added by Haryana Act No. 37 of 2008.].
