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[Cites 0, Cited by 0] [Section 17] [Entire Act]

NCT Delhi - Subsection

Section 17(1) in The Najafgarh Marketing Committee Bye-Laws, 2004

(1)The Committee may constitute, from amongst its members, as per provisions of Section 83 of the Act, a dispute sub-committee consisting of the following, namely:
(i) Vice-Chairman of the Committee Chairman of the Dispute sub-committee
(ii) One Member of the Marketing Committee representing the tradersto be nominated by the Marketing Committee Member
(iii) Two agriculturist members of the Marketing Committee to benominated by the Marketing Committee Members
(iv) One member of the Marketing Committee representing theinterest of the consumers to be nominated by the MarketingCommittee Member
Note.-Member representing the interest of co-operative societies and the member representing the licensed weighmen and measurers may be co-opted in case necessity so arises.