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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

NCT Delhi - Subsection

Section 31(2)(v) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(v)one representative of a State or Union Territory from which agricultural produce is imported in Delhi, to be nominated by the Government in consultation with the State Government or the Administrator of the Union Territory, as the case may be;