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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(2)(ix) in The Punjab Agricultural Produce Markets Act, 1961

(ix)the issue by the [Secretary of the Board] [Substituted for the word 'Chairman' by Punjab Act 40 of 1963.] of licences to dealers, the form in which, and the conditions under which, such licences shall be issued or renewed and the fees, if any, to be charged therefor ;