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[Cites 0, Cited by 0] [Section 116(2)] [Section 116] [Entire Act]

NCT Delhi - Subsection

Section 116(2)(m) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(m)the manner in which the amount to the credit of the Market Development Fund or a market fund shall be kept or invested under sub-section (3) of Section 84 or sub-section (2) of Section 88 as the case may be;