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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(1)(j) in The Najafgarh Marketing Committee Bye-Laws, 2004

(j)"Place" means any stall, phar or thnda, shop open or covered, shed, open structure enclosure or open space of any other site used for marketing of agricultural produce;