Section 115(1) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(1)The Government may, by general or special order, published, in the official Gazette, exempt the Board, or any Marketing Committee or any class of persons from any of the provisions of this Act or any rule, regulation, or bye-laws made thereunder or may direct, in like manner, that the provisions of this Act shall apply to the Board or any Marketing Committee or any class of persons with such modifications, not affecting the substance thereof, as may be specified in that order.
