Section 33(1) in The Punjab Agricultural Produce Markets Act, 1961
(1)When the affairs of Committee are investigated or the proceedings of such Committee are examined by the [the Board] [Substituted by Haryana Act No. 38 of 1980.] or any other officer to whom the powers have been delegated under sub-section (17) of section 3, all officers, servants and members of such Committee shall furnish such information in their possession in regard to the affairs or proceedings of the Committee as the [the Board] [Substituted by Haryana Act No. 38 of 1980.] or such officer may require.
