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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(2) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(2)Nothing in sub-rule (1) shall be deemed to [prohibit any] [Substituted for the word' prohibit' by Haryana Notification dated 2.2.1990.] person licensed as weighman, surveyor or measurer to act in all the three aforesaid capacities.