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[Cites 0, Cited by 0] [Section 33(4)] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(4)(iii) in The Punjab Agricultural Produce Markets Act, 1961

(iii)When the [ - ] [Omitted by Punjab Act 40 of 1963.] Board makes an order under this sub-section, he shall forthwith forward a copy thereof, with a statement of reasons for making it and the explanation, if any, of the Committee concerned, to the State Government ; who may thereupon rescind the order or direct that it shall continue in force with or without modification, permanently, or for such period as it thinks fit.