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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(2) in Punjab Market Committees Bye-laws

(2)The Chairman or the Market Committee shall before passing any order to taking decision on a matter, obtain the opinion of the Secretary on every such matter and every order made by the Chairman or decision taken by him, shall include a reference to the opinion given by the Secretary on the matter.