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[Cites 0, Cited by 0] [Section 2A] [Entire Act]

State of Haryana - Subsection

Section 2A(3) in The Punjab Agricultural Produce Markets Act, 1961

(3)to the Union territory of Chandigarh, any reference, therein to any expression mentioned in column (1) of the Table below shall be construed as a reference to the corresponding expression mentioned in column (2) of the said Table.
1 2
State Government. Administrator of the Union Territory of Chandigarh.
Punjab State or State of Punjab except in Section 1 of theAct. Union Territory of Chandigarh.
State Agricultural Marketing Board Administrator of the Union Territory of Chandigarh.