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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Haryana - Subsection

Section 40(2) in The Punjab Agricultural Produce Markets Act, 1961

(2)The Board may, subject to such conditions and restrictions, as it may deem fit, delegate powers of the Chief Administrator conferred under sub- section (1), on any other officer of the Board and the order passed by such officer in an appeal shall be deemed to have been passed by the Chief Administrator.