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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(3) in Punjab Market Committees Bye-laws

(3)Requisition of members under bye-law 4 shall be received in the office of the Committee in the same way as other papers or letters are received on behalf of the Committee and shall be duly entered in the register of 'letters received' maintained by the Committee.