Section 3 in The Punjab Agricultural Produce Markets (Amendment) Act, 2005
3. In Section 3, for the words "State Government" the words "Administrator, Union Territory of Chandigarh" shall be substituted.
AnnexureThe Punjab Agricultural Produce Markets (Amendment) Act, 2005(Punjab Act No. 12 of 2005)An Act Further to amend the Punjab Agricultural Produce Markets Act, 1961Be it enacted by the Legislature of the State of Punjab in the Fifty Sixth Year of the Republic of India as follows:-
