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[Cites 0, Cited by 0] [Section 39] [Entire Act]

NCT Delhi - Subsection

Section 39(4) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(4)If any trader/broker or commission agent habitually makes default in the submission of returns or if in the opinion of the committee he habitually submits false return, the committee may order for the inspection of the trader/broker or commission agents accounts.