Section 10(1A) in The Punjab Agricultural Produce Markets Act, 1961
(1A)Any person may apply to the competent authority for a licence applicable to the whole of the State, which may be granted for such period, in such form, on such conditions and on payment of such fees as may be prescribed and i shall be valid for all the market yards notified under section 7.] [Substituted by Punjab Act No. 17 of 2017, dated 22.7.2017.]
