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[Cites 0, Cited by 0] [Section 6B] [Entire Act]

State of Haryana - Subsection

Section 6B(1) in The Punjab Agricultural Produce Markets Act, 1961

(1)Any inhabitant of the market area or of the areas affected by the notification issued under sub-section (1) of Section 6A may, if he objects to anything contained therein, submit his objections in writing to the State Government within the period specified for this purpose in the said notification.