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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(12) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(12)The copy shall be prepared in the office of the Committee and certified to be correct by the [assessing authority or in his absence by any other person appointed in this behalf by him] [Substituted for the words 'Secretary or in his absence by another person appointed in this behalf by the Chairman.' vide Punjab Notification dated 15.3.1999.] Such certificate shall give the dates on which application was received and the copy prepared and delivered to the applicant, and shall be conclusive evidence of the correctness of these dates.