Section 3(6)(ii) in The Punjab State Agricultural Marketing Board and Market Committees Employees Pension, Provident Fund and Gratuity Rules, 1987

[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(6)(ii) in The Punjab State Agricultural Marketing Board and Market Committees Employees Pension, Provident Fund and Gratuity Rules, 1987

(ii)Section 3(17) (2). - The Board may, however, with the prior approval of the Government, delegate its powers under the preceding clause to the Chairman, Secretary or any other officer under Section 3(17)(ii) of the Act.

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State of Punjab - Subsection

Section 3(6)(ii) in The Punjab State Agricultural Marketing Board and Market Committees Employees Pension, Provident Fund and Gratuity Rules, 1987