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State of Punjab - Section

Section 3 in Punjab Rural Development (General) Rules, 1987

3. Agricultural Produce.

- Sections 2(a) and 10. - The items of agricultural produce as specified in the Schedule to the Punjab Agricultural Produce Markets Act, 1961 (Punjab Act No. 23 of 1961) shall be the agricultural produce for the purposes of clause (a) of Section 2 of the Act.