Section 3(1)(b) in The Punjab Agricultural Produce Markets Act, 1961

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

(b)non-official members shall include -

(i)one producer member of a Committee ;

(ii)one representative from amongst the members of a Committee, who has a licence under section 10 ;

(iii)one person from amongst the licensees under section 10 ;

(iv)one representative from amongst the members of a Committee, who has license under section 13 ;

(v)one representative from amongst the members of a registered organization of farmers ;

(vi)four members from amongst the progressive producers of the State of Punjab (i.e. one from each division) ; and

(vii)[one representative of the Co-operative Societies.] [Substituted by Punjab Act 7 of 2009.]

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