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State of Haryana - Section

Section 42 in The Punjab Agricultural Produce Markets Act, 1961

42. [ Bar of certain proceedings. - No order passed under this Act, the rules, regulations or bye-laws made thereunder, shall be called in question in any civil court and save as provided in section 40, no appeal or revision shall lie against any such order.] [Substituted by Haryana Act No. 37 of 2008.]