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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(2)(d) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(d)Persons licenced under the Agricultural Produce (Development and Warehousing) Corporations Act, 1956 and the Punjab Warehousing Act, 1957 who carry on exclusively warehousing business, when selling out agricultural produce belonging to any person to whom money has been advanced against security of such agricultural produce.