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[Cites 0, Cited by 0] [Section 116(2)] [Section 116] [Entire Act]

NCT Delhi - Subsection

Section 116(2)(i) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(i)the form of licence and the terms and conditions subject to which a licence may be granted or renewed, including the fees to be paid in respect of such licence, under Section 80;