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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Haryana - Subsection

Section 31(6) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(6)After an order under sub-rule (4) is made, the Committee shall inform the dealer of the date and place fixed for the inspection :Provided that if the dealer so desires, and pays such fee as the Committee may fix in this behalf, the inspection shall be made at the dealer's premises.