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[Cites 0, Cited by 0] [Section 115] [Entire Act]

NCT Delhi - Subsection

Section 115(3) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(3)The Government may, by general or special order, published in the Official Gazette, direct that any rule, regulating or bye-laws made under this Act shall apply to the Board or any Marketing Committee or any class of persons with such modifications, not affecting the substance thereof, as may be specified in that order.