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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

NCT Delhi - Subsection

Section 16(1)(b) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(b)if the holder of the licence or any servant or any person acting on his behalf with his express or implied permission commits breach of any of the terms or conditions of the licence and/or holder of licence makes violation of the provisions of the Act, these rules and bye-laws;