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[Cites 0, Cited by 0] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(5) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(5)The Government shall after considering the suggestions and objections and the report of the officer so authorised, decide the question of regulating marketing of such agricultural produce in such area as specified in the notification. After the question is decided the Government may issue the notification under sub-section (1) of Section 4 in terms of such decision.