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[Cites 0, Cited by 0] [Section 44(3)] [Section 44] [Entire Act]

State of Haryana - Subsection

Section 44(3)(e) in The Punjab Agricultural Produce Markets Act, 1961

(e)A certified copy of the amendment of the bye-laws registered by the [ -] [The words 'Chairman of the' omitted by Punjab Act 40 of 1964.] Board under clause (b) shall, subject to the result of an appeal, if any, under clause (c) be conclusive evidence that the same has been duly registered and such amendment, alteration, rescission or a new bye-laws shall be deemed to have been made by the Committee.