Section 2 in The Punjab Agricultural Produce Markets (Amendment) Act, 2005
2. In Section 2, -
(i)for the words and figures "the Punjab Agricultural Produce Markets Act, 1961", the words and figures "the Punjab Agricultural Produce Markets Act, 1961, as applicable in the Union Territory of Chandigarh" shall be substituted;(ii)in clause (b), the words "State Government" the words "Administrator, Union Territory of Chandigarh" shall be substituted.
