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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(xvii) in The Punjab Agricultural Produce Markets Act, 1961

(xvii)with the previous sanction of the Board, any other purpose which is calculated to promote the general interest of the Committee or the notified market area [or with the previous sanction of the State Government, any purpose calculated to promote the national or public interest.] [Added by Punjab Act No. 23 of 1962.]