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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Punjab - Subsection

Section 23(2) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988

(2)Nothing in these rules shall be construed as depriving any person to whom these rules apply of any right of appeal which had accrued to him under the rules, notification or orders in force immediately before the commencement of these rules.