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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(xvii) in The Punjab Agricultural Produce Markets Act, 1961

(xvii)with the previous sanction of the State Government, any other purpose which is calculated to promote the general interests of the Board and the Committees [or the national or public interests] [Inserted by Punjab Act 23 of 1962.] :