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State of Punjab - Section

Section 3 in Punjab Market Committees Bye-laws

3. Definitions.

- In these Bye-laws, unless there is anything repugnant in the subject or context :-
(1)"Act" means the Punjab Agricultural Produce Markets Act, 1961.
(2)"Rules" means the Punjab Agricultural Produce Markets (General) Rules, 1962.
(3)"Committee" means the Market Committee established and constituted under sections 11 and 12 of the Act.
(4)"Chairman" means the Chairman of the Market Committee.
(5)"Weighing" shall mean and include putting the filled bag or container on the scale, adjustment of weight and putting it down from the scale.
(6)"Unit" means the standard filling in a bag or a container as fixed by the Board for various items of agricultural produce under rule 25 (1).
(7)The words and expressions defined in the Act and Rules shall have the same meaning in these Bye-laws as have been assigned to these in the Act and Rules.