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(f) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998 (f)direct that anything which in his opinion should be done but is not being done may be done within such time as may be direct.
