Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(5)(c) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988

(c)An order of suspension made or deemed to have been made under these rules may at any time be modified or revoked by the authority which made or is deemed to have made the order or by any authority to which that authority is subordinate.