Section 2(g) in The Punjab Agricultural Produce Markets Act, 1961
(g)[ "Director" means the Director of marketing for the State of Punjab, or the State of Haryana or the transferred territory or the Union territory of Chandigarh, as the case may be, and includes a Joint Director of marketing.] [Substituted for clause (g) by the Punjab State Agricultural Marketing Board and Marketing Committee (Reconstitution and Reorganisation), Order, 1969.]
