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[Cites 0, Cited by 0] [Section 44(3)] [Section 44] [Entire Act]

State of Haryana - Subsection

Section 44(3)(a) in The Punjab Agricultural Produce Markets Act, 1961

(a)Notwithstanding anything contained in this Act or the rules or bye- laws made thereunder, if the [ -] [The words 'Chairman of the' omitted by Punjab Act 40 of 1964.] Board considers that an amendment, alteration, rescission or adoption of a new bye-law is necessary or desirable in the interests of such Committee, may, by an order in writing to be served on the Committee by registered post, require the Committee to make such amendment, alteration, rescission or adopt a new bye-law within such time as may be specified in such order.