Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] NCT Delhi - Subsection Section 3(h) in The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980 (h)"Principal market/subsidiary market" means respectively a principal market/subsidiary market established under sub-section (2) of Section 6 of the Act.
