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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(2) in Punjab Market Committees Bye-laws

(2)[ If the Chairman or the Vice-Chairman fails to convene a meeting requisitioned by the members of the Market Committee within two days of the receipt of the requisition, the Secretary shall call an emergent meeting under intimation to District Mandi Officer and Secretary Board.] [Inserted vide notification No. 3066 dated 28th January, 1988, published in the Gazette dated 19th February, 1988.]