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[Cites 0, Cited by 0] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(1) in The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980

(1)All applications in the prescribed form for licences may be tendered in the office of the Committee accompanied by a proof of payment of prescribed licence fee, full licence fee, security amount and copies of documents proving legal possession over the place of business of the applicants for which a licence is applied.