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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(3) in The Haryana Kisan Kalyan Pradhikaran Act, 2018

(3)The Pradhikaran may, from time to time, amend or repeal any regulation and each such regulation, its amendment or repeal, as the case may be, shall come into effect from the date of its publication on the website of the Pradhikaran.