Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34] [Entire Act] NCT Delhi - Subsection Section 34(2) in The Najafgarh Marketing Committee Bye-Laws, 2004 (2)All licensees shall report to the Committee all cases of operations by persons suspected to be operating without a licence and/or bad badges, etc.
