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[Cites 0, Cited by 0] [Section 43] [Entire Act]

NCT Delhi - Subsection

Section 43(6) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(6)If the first meeting referred to in sub-section (1) cannot, for any reason, be held within the said period of thirty days, the Director shall report the fact to the Government stating the reasons for the failure to hold the meeting and shall act according to the directions of Government issued in that behalf.