Section 35(2)(c) in The Punjab Agricultural Produce Markets Act, 1961

[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Haryana - Subsection

Section 35(2)(c) in The Punjab Agricultural Produce Markets Act, 1961

(c)the State Government may, in its discretion, by order constitute either a new Committee as provided under section 12 or such other authority for the carrying out of the functions of the Committee as the State Government may deem fit.

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State of Haryana - Subsection

Section 35(2)(c) in The Punjab Agricultural Produce Markets Act, 1961