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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(14) in The Punjab Agricultural Produce Markets Act, 1961

(14)Subject to rules made under this act, the Board may, with the approval of State Government, frame by-laws for -
(a)regulating the transaction of business at its meeting.
(b)the assignment of duties and powers of the Board to its Chairman Secretary or persons employed by it; and
(c)such other mattes as may be prescribed.