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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(2) in The Punjab State Agricultural Marketing Board (Class III) Service Rules, 1989

(2)The authority empowered to impose penalties as specified in Rules 5 of the Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988 and the appellate authority thereunder in respect of the members of the service shall be as specified in Appendix 'C'.