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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Haryana - Subsection

Section 35(3)(b) in The Punjab Agricultural Produce Markets Act, 1961

(b)
(i)Where the State Government by order under clause (c) of sub- section (2) has appointed an authority other than a new Committee for the carrying out of the functions of the superseded Committee the State Government may, by notification, determine the period not exceeding one year for which such authority, shall act :