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[Cites 0, Cited by 0] [Section 112] [Entire Act]

NCT Delhi - Subsection

Section 112(2) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(2)No prosecution under this Act, shall be instituted except by the Director or any officer authorised by him in that behalf or by Vice-Chairman or by any other person duly authorised by the Board or the Marketing Committee, as the case may be, in that behalf.