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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(14) in The Punjab Agricultural Produce Markets Act, 1961

(14)Subject to rules made under this Act, the Board may, with the approval of the State Government, frame by-laws for -
(a)regulating the transaction of business at its meetings ;
(b)the assignment of duties and powers of the Board to its Chairman, Secretary or persons employed by it; and
(c)such other matters as may be prescribed.