Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Haryana - Subsection Section 3(2) in The Punjab Agricultural Produce Markets Act, 1961 (2)[ The Director shall by the ex officio Secretary of the Board.] [Substituted for sub-section (2) by the Punjab Act No. 40 of 1963.]
