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State of Punjab - Section

Section 2A in The Punjab Agricultural Produce Markets Act, 1961

2A. [ Construction of certain references in this Act. [New section inserted by ibid.]

- In the application of the provisions of this Act, -
(1)to the State of Haryana, any reference therein to any expression mentioned in column (1) of the Table below shall be construed as a reference to the corresponding expression mentioned in column (2) of the said Table.]
(1) (2)
State Government The Government of the State of Haryana.
Punjab State or State of Punjab except in Section 1 of theAct. State of Haryana.
State Agricultural Marketing Board. Haryana State Agricultural Marketing Board.
(2)to the territory transferred to Himachal Pradesh any reference therein to any expression mentioned in column (1) of the Table below shall be construed as a reference to the corresponding expression mentioned in column (2) of the said Table.
(1) (2)
State Government. Administrator of the Union Territory of Himachal Pradesh.
Punjab State or State of Punjab except in Section 1 of theAct. Transferred territory.
State Agricultural Marketing Board. Administrator of the Union Territory of Himachal Pradesh.
(3)to the Union territory of Chandigarh, any reference, therein to any expression mentioned in column (1) of the Table below shall be construed as a reference to the corresponding expression mentioned in column (2) of the said Table.
(1) (2)
State Government. Administrator of the Union Territory of Chandigarh.
Punjab State or State of Punjab except in Section 1 of theAct. Union Territory of Chandigarh.
State Agricultural Marketing Board Administrator of the Union Territory of Chandigarh.