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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Haryana - Subsection

Section 44(1)(vi) in The Punjab Agricultural Produce Markets Act, 1961

(vi)the remuneration of different functionaries not specifically mentioned in this Act, working in the notified market area and rendering any service in connection with the sale, purchase, storage and processing of agricultural produce ; and may provide that contravention of any of such bye- laws shall be punishable, on conviction, with a fine which may extend to fifty rupees.