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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

NCT Delhi - Subsection

Section 102(2)(d) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(d)all the assets of the committee shall vest in the Government and the Government shall be liable for all legally enforceable liabilities of the committee, subsisting on the date of supersession, to the extent of the said assets.