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[Cites 0, Cited by 0] [Section 35] [Entire Act]

NCT Delhi - Subsection

Section 35(1) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(1)Without prejudice to the provisions of Section 26, there shall be constituted, by order to be published in the official gazette, by the Government for every market area a Marketing Committee and different Marketing Committees may be constituted for regulating the marketing of different kinds of notified agricultural produce marketed in the same market area or any part thereof.