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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Punjab - Subsection

Section 25(5) in Punjab Market Committees Bye-laws

(5)A copy under this bye-law shall be prepared by such person as may be authorised by the Chairman and certified to be true by the Secretary or in his absence by another person appointed by the Chairman in this behalf. Such certificate shall give the date on which the application was received and the copy prepared and delivered to the applicant, and shall be conclusive evidence of the correctness of these dates.
Name of applicant with parentage and address Date of receipt of application Nature of documents copy of which is applied for No. of receipt issued in token of earnest money Date of preparation of copy Date of delivery of copy Copying fee charged No. of words copied Balance of earnest money refunded, if any, or amount chargedabove the earnest money Signature or thumb impression of the recipient of the copy Initials of the Secretary Remarks
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