Section 33(4)(ii) in The Punjab Agricultural Produce Markets Act, 1961

[Cites 0, Cited by 0] [Section 33(4)] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(4)(ii) in The Punjab Agricultural Produce Markets Act, 1961

(ii)The [ - ] [Omitted by Punjab Act 40 of 1963.] Board may, by order in writing, suspend the execution of any resolution or order of a Committee or sub-committee, or joint committee or ad hoc Committee, or prohibit the doing of any act which is being done or is about to be done in pursuance of or under cover of this Act or any rule or bye-laws, made thereunder, if in its opinion, the resolution, order or Act is in excess of the powers conferred by law, or is likely to cause injury or annoyance to the public or is likely to affect adversely the interest of the Committee or of producers or of dealers or of any class of functionaries working in the notified market area concerned.

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State of Haryana - Subsection

Section 33(4)(ii) in The Punjab Agricultural Produce Markets Act, 1961