Section 21(3A) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(3A)[ "Notwithstanding anything contained in sub- rule (3), the period of six months, commencing with effect from the 1st day of April, 2007 to the 30th day of September, 2007, shall be demed to be allowed as a grace period for getting the licences renewed for the year 2007-08 as a special case.] [Insered vide Notification No. 11.12.07-M-S/7193 dated 13.12.07 published vide Gazettee dated 14.12.07.]
