Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 118] [Entire Act] NCT Delhi - Subsection Section 118(2) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998 (2)No bye-laws under sub-section (1) shall take effect until it has been approved by the Board and published in the official Gazette.
