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State of Haryana - Section

Section 35 in The Punjab Agricultural Produce Markets (General) Rules, 1962

35. Preservation of the prescribed form

[-] [Haryana Notification dated 12.9.1975.] - [Section 43(2)(xxxi)] (1) The counterfoils of form I, J and M shall be preserved by the dealer concerned for a period of two years from the date of issue of the foil to which the counter foils relate. The register in form L shall be preserved by the dealer concerned for a period of two years of the date on which the last entry was made in that register.
(2)[ and (3) Omitted] [Haryana Notification dated 12.9.1975.][36. Procedure for supply of copies. [Section 40A.] - (1) A copy of the order passed under the Act or the rules shall be supplied to the Board or the Committee concerned free of charge.
(2)Any other person may apply for the certified copy of the order in writing to the authority, which has passed such order and the same shall be supplied on the payment of two rupees per page.] [Substituted by Haryana Government Notification No. 308-AS-(I)-2008/1749, Dated 2.2.2008.]