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[Cites 0, Cited by 6] [Section 3(17)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(17)(ii) in The Punjab Agricultural Produce Markets Act, 1961

(ii)[ The Board may, with the prior approval of the State Government, delegate any of its powers to its Chairman, Secretary, or any of its officers.] [Substituted by Punjab Act 22 of 1978.]