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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Haryana - Subsection

Section 43(2)(i) in The Punjab Agricultural Produce Markets Act, 1961

(i)[the [appointment or [nomination] [Substituted by Haryana Act No. 21 of 1973 and further by Act No. 13 of 1978.] and the mode of election, and co-option] as the case may be, of members of the Board, and committee and their removal.]