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State of Punjab - Section

Section 42 in The Punjab Agricultural Produce Markets Act, 1961

42. Revision.

- Notwithstanding anything in this Act, the State Government shall have the power of reversing or modifying any order of the Board or any of its officers passed or purporting to have been passed under this Act, if it considers it to be not in accordance with this Act or the rules or bye-laws made thereunder.