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[Cites 0, Cited by 0] [Section 19(5)] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(5)(b) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(b)Where a change, not necessitating a fresh licence under Section 10 takes place in the membership of a firm, or the firm changes its name without any change in membership thereof, and intimation thereof shall, within two weeks from the date of such change be given to the [Chief Administrator] [Substituted for the word 'Chairman of the Board' by Haryana Notification dated 2.12.1989.] through the Chairman of the Committee. The Chairman of the Committee shall, after making such enquiry as he may deem necessary, forward the application to the [Chief Administrator] [Substituted for the words 'Chairman of the Board' by Haryana Notification dated 2.12.1980.] with his comments. The [Chief Administrator] [Substituted for the words 'Chairman of the Board' by Haryana Notification dated 2.12.1980.] on being satisfied about the correctness of the intimation shall order necessary corrections to be made in the licence. Intimation of such order shall also be given to the Committee concerned, and necessary corrections shall be made in the Register in Form C maintained in the office of the Board and the Committee.