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[Cites 0, Cited by 0] [Section 46A(1)] [Section 46A] [Entire Act]

State of Haryana - Subsection

Section 46A(1)(b) in The Punjab Agricultural Produce Markets Act, 1961

(b)anything done or any action taken including any notification, order, scheme, or rule made, permission granted or issued under any proviso of the Punjab New Mandi Townships (Development and Regulation) Act, 1960, relating to the mandi portion shall, so far as it is not inconsistent with the provisions of this Act, continue in force and be deemed to have been done or taken under the provisions of this Act unless and until it is superseded by anything done or any action taken under this Act;