Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 46] [Entire Act]

NCT Delhi - Subsection

Section 46(1) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001

(1)All traders and commission agents may be required to submit for examination and inspection, their account book, ledgers, etc. on demand by the Chairman, or in his absence by the Vice-Chairman of the Committee, or the Secretary or other officer authorized by the Chairman of the Committee.