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[Cites 0, Cited by 0] [Section 23] [Entire Act]

NCT Delhi - Subsection

Section 23(1) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001

(1)Every licence issued by the Committee is valid for the person or firm in whose name it is issued. The licensee shall not transfer or sub-let or otherwise assign the licence.