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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Haryana - Subsection

Section 32(1) in The Punjab Agricultural Produce Markets Act, 1961

(1)A Committee may, with the previous sanction of the [ - ] [Omitted by Punjab Act 4 of 1963.] Board, raise the money required for carrying on the purpose for which it is established on the security of any property vested in and belonging to the Committee and of any fees leviable by it under this Act.