Section 39(2) in The Punjab Agricultural Produce Markets Act, 1961
(2)[ Prosecutions under this Act may be instituted by any person duly authorised by a resolution passed by the Board or a Committee in this behalf.] [Powers of the Board under Section 39(2) have been delegated to the Secretary Board vide Government memo No. 18 (50).M.I-87/1048 dated 8.12.1987.]
