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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(2) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(2)If any area is excluded from any notified market area and included in another, the licences issued under sections 10 and 13 for the area so excluded shall be deemed to have been issued by the Committee of the notified market area in which the area is included and shall be renewable by the Committee of that area.