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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(1)(i) in Punjab Market Committees Bye-laws

(i)The Committee shall keep a register in Form 'D' annexed to these bye-laws in which all offences punishable by or under the Act, the Rules or these Bye-laws detected by an officer or servant of the Committee or which may be reported to the Committee by any person shall be recorded under the signature of the reporting officer or the complainant, as the case may be.