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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(5) in The Punjab Agricultural Produce Markets Act, 1961

(5)The [ Chief Administrator or any other officer authorised by him in writing, in this behalf] [See Punjab Act 40 of 1963 and Haryana Act Act 38 of 1980.], shall also have the power to suspend or cancel the licences of market functionaries issued under section 13.