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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Haryana - Subsection

Section 32(3) in The Punjab Agricultural Produce Markets Act, 1961

(3)A Committee may, with the previous approval of the [ - ] [Omitted by Punjab Act 4 of 1963] Board, obtain loans from other Committees on such conditions and subject to such rules as may be prescribed.