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[Cites 0, Cited by 0] [Section 8(11)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(11)(iii) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988

(iii)give a notice within ten days of the order or within such further time not exceeding ten days as the inquiring authority may allow for the discovery or production of any documents which are in the possession of the Board or the Committees, as the case may be but not mentioned in the list referred to in sub-rule (3).