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[Cites 0, Cited by 0] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(1) in The Najafgarh Marketing Committee Bye-Laws, 2004

(1)Subject to the provision of Section 55 of the Act, the Committee shall be competent to grant, renew, refuse any licence. The prescribed form in duplicate on charge of five rupees per application from shall be available in the office of the Committee.