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[Cites 0, Cited by 0] [Section 118(1)] [Section 118] [Entire Act]

NCT Delhi - Subsection

Section 118(1)(vi) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(vi)the provisions for the persons and the form in which copies of the document and entries in the books of the Marketing Committee may be certified and charges to be levied for the supply of such copies and inspection of such documents and books of account for the purposes of any proceedings under the Act, Rules and regulation;