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

NCT Delhi - Subsection

Section 3(2) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(2)All such suggestions and objections received within the stipulated period of forty five days shall be examined and where the Government considers necessary, it may authorise any officer to inquire into any suggestions and objections, received in regard to the notification issued under Section 3 of the Act and require the officer to submit his report within a reasonable time.