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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Haryana - Subsection

Section 32(4) in The Punjab Agricultural Produce Markets Act, 1961

(4)[ The Board may with the previous sanction of the State Government raise the money required for carrying on the purpose for which it is established.] [Added by Haryana Act 47 of 1971.]