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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(2)(b) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(b)Where a change, not necessitating a fresh licence under section 13, takes place in the membership of a firm, or the firm changes its name without any change in the membership thereof, an intimation thereof shall, within [sixty days] [Substituted vide ibid.] from the date of such change, be given to the Committee concerned, who if satisfied, after such enquiry as it may consider necessary, about the correctness of such intimation, shall order necessary corrections to be made in the licence. The register in Form C shall also then be corrected accordingly.