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[Cites 0, Cited by 0] [Section 31] [Entire Act]

NCT Delhi - Subsection

Section 31(2) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001

(2)Every licensed trader shall also submit return/report as may be prescribed under the rule regarding the purchases and sales made by him or made through him within the market area in such form as prescribed under the rules.