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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Haryana - Subsection

Section 35(3)(iii) in The Punjab Agricultural Produce Markets Act, 1961

(iii)Upon such an order being made the assets and liabilities vesting in the authority thereby superseded, shall be deemed to have been transferred by such order to the new Committee.