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[Cites 0, Cited by 0] [Section 19(5)] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(5)(c) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(c)If in a case covered by clause (b) the firm fails to give necessary intimation to the [Chief Administrator] [Substituted for the words 'Chairman of the Board' by Haryana Notification dated 2.12.1980.] within the specified time, the change in the membership or the name of the firm, as the case may be, shall be deemed to result in the constitution of a new firm necessitating the grant of a fresh licence.