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[Cites 0, Cited by 0] [Section 118] [Entire Act]

NCT Delhi - Subsection

Section 118(5) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(5)If the Marketing Committee fails to comply with the order issued under sub-section (4) within the time specified, the Director shall make such amendment rescission or adoption of such new bye-law, and issue a certified copy thereof to the Marketing Committee.