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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(3) in Punjab State Agricultural Marketing Board (Sale and Transfer of Plots) Rules, 1999

(3)The order passed by the Secretary of the Board shall be final and binding.[13. Interpretation. - If any question arises with regard to the interpretation of these rules, the State Government shall decide the same.] [Added by Punjab Government Notification No 4/PA 23/1961 Section 18 and 43/Amd. (1)/2008 dated 2nd January, 2008.]Form 'A'(See Rule 4)ToThe Estate Officer,Punjab Mandi Board, Chandigarh.Application for the Allotment of Plot in New Market______________