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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Haryana - Subsection

Section 44(2) in The Punjab Agricultural Produce Markets Act, 1961

(2)Where a Committee fails to make bye-laws under this section within six months from the date of its establishment or the date on which this Act comes into force, whichever is later, the Board may make such bye-laws as it may think fit and the bye-laws so made shall remain in operation in that committee.