Section 78(2)(v) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

NCT Delhi - Subsection

Section 78(2)(v) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(v)to furnish to the Government, Director, marketing committee and the Board such returns, statements, estimates, statistics, and reports as may be required or called by them from time to time including reports-

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NCT Delhi - Subsection

Section 78(2)(v) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998