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[Cites 0, Cited by 0] [Section 31(13)] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(13)(iii) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(iii)The [Secretary of the Board or an officer authorised by him] [Ibid.] may waive the whole or part of the penalty imposed under sub-rule (9), in a case where such penalty would, in his judgment mean undue hardship to the appellant.