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[Cites 0, Cited by 0] [Section 61] [Entire Act]

NCT Delhi - Subsection

Section 61(2) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(2)If a person wishes to sell any specified produce in a market area, he shall tender all such produce at the collection centre only established for the purpose under sub-section (1).Provided that any such specified produce may be tendered through a commission agent or any agency specified by order by the Director in this behalf.