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[Cites 0, Cited by 0] [Section 118(1)] [Section 118] [Entire Act]

NCT Delhi - Subsection

Section 118(1)(vii) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(vii)the manner in which the sales are effected in a market and maintenance and issue of invoices and other vouchers connected with the sale and the forms in which such invoices, bills, cash-memos shall be issued by the traders, commission agents, brokers, or other market functionaries operating in the market;