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[Cites 0, Cited by 0] [Section 87] [Entire Act]

NCT Delhi - Subsection

Section 87(3) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(3)The Vice-Chairman or any other officer of the Board or the Marketing Committee, as the case may be, shall furnish to the person auditing the accounts all such information as to any transaction and working of the Board or the Marketing Committee as the case may be, as such person may require.