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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(4) in Punjab Market Committees Bye-laws

(4)When once the price of a lot of the agricultural produce has been settled by open auction, in favour of a person, the lot shall be delivered to such person and papers executed in its favour. No buyer shall be allowed to associate any other person in such a transaction before he has taken delivery and has made the payment in respect of such a transaction.