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[Cites 0, Cited by 0] [Section 18(2A)] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(2A)(a) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(a)[ Chakkiwalas and Arewalas who do not make any sales or purchases of agricultural produce but have installed their chakkis and Aras (Saw Mills) only for grinding of agricultural produce or for sawing of timber for using it as fire wood as the case may be.] [Substituted vide Notification No. 11(13-M-III-83/9379 dated 4.5.1988.]