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[Cites 0, Cited by 0] [Section 6H] [Entire Act]

State of Haryana - Subsection

Section 6H(1) in The Punjab Agricultural Produce Markets Act, 1961

(1)The Committee or Committees of the new market area or areas shall be deemed to be the representative of the original Committee or Committees for the purposes of suing or being sued or for continuing pending suits or proceedings by or against the Committee or Committees of the original market area or areas.