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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(3) in Punjab Market Committees Bye-laws

(3)A copy of resolution of no confidence passed by the Committee under section 16(2) shall be sent to the Chairman of the Board per Registered Acknowledgement Due post on the date of the resolution or the following day by the Secretary of the Committee for confirmation.