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[Cites 0, Cited by 0] [Section 35] [Entire Act]

NCT Delhi - Subsection

Section 35(3) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001

(3)Badges shall be worn only by the persons holding a licence in respect of which such badges are issued and in any case badges shall not be transferable. A breach of this bye-law shall cause the cancellation or suspension of the licence.