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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(5) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(5)The auction shall not be conducted by any person other than the person engaged by the Committee :Provided that under special circumstances the [Chief Administrator] [Substituted for the words 'Chairman of the Board' by Haryana Notification dated 2.12.1980.] may allow a Committee to make or permit any alternative arrangement :Provided further that nothing in this sub-rule shall apply to the auction of vegetables and fruits.