Section 44(4) in The Punjab Agricultural Produce Markets Act, 1961
(4)[ No bye-laws or rescission of a bye-law or its alteration or amendment shall take effect until it has been confirmed by the [ - ] [The powers of the Board under Section 44(4) have been delegated to Secretary, Board vide Government Memo No. 18(50)M-I-87/1048 dated 8.12.87.] Board and notified in the official Gazette.]
