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 96] [Entire Act] NCT Delhi - Subsection Section 96(e) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998 (e)direct that anything which is about to be done or is being done should not be done, pending consideration of the reply given by the committee;
