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] [Entire Act] NCT Delhi - Section Section 36 in The Najafgarh Marketing Committee Bye-Laws, 2004 36. Equipment. - The Committee shall direct the trader, commission agent, weighman, measurer and surveyor to keep such equipment as it may think necessary.
