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[Cites 0, Cited by 0] [Section 44(3)] [Section 44] [Entire Act]

State of Haryana - Subsection

Section 44(3)(b) in The Punjab Agricultural Produce Markets Act, 1961

(b)If the Committee fails to make any such amendment, alteration or remission or to adopt the new bye-law within the time specified by the [ - ] [The words 'Chairman of the' omitted by Punjab Act 40 of 1964.] Board in his order under clause (a) the [ -] [The words 'Chairman of the' omitted by Punjab Act 40 of 1964.] Board may, after giving the committee an opportunity of being heard, register such amendment, alteration, rescission or such new bye- laws and issue a certified copy thereof to such Committee.