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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Haryana - Subsection

Section 43(2)(xxxi) in The Punjab Agricultural Produce Markets Act, 1961

(xxxi)imposing on persons holding licences under this Act, the duty of making returns to Committees at regular intervals of transactions of sale, purchase, storage and processing affected by them or at their places of business and of producing accounts for inspection and furnishing information, when called upon by an authority duly empowered, and prescribing the form and mode of verification of, and the particulars to be entered in, such returns as well as the nature of such information ;