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[Cites 0, Cited by 2] [Section 33(4)] [Section 33] [Entire Act]

State of Punjab - Subsection

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

(i)The [ - ] [Omitted by Punjab Act 40 of 1963.] Board may by order in writing, annul any proceedings of a committee or sub-committee or joint committee or ad hoc Committee which it considers not to be in conformity with law or with the rules or bye-laws made thereunder and may do all things necessary to secure such conformity, or may suspend any resolution which it considers likely to cause injury or annoyance to the public or is likely to affect adversely the interest of the Committee or of producers or dealers or any class of functionaries working in the notified market area concerned.