Section 3(2) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(2)[ The panels of names received under clause (i), (ii), (iii), (iv), (v) and (vi) of sub-rule (1) shall not be binding upon the State Government.] [Substitute vide Notification No. 11 (7)-1-79/8388 dated 26th June, 1984.]
