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[Cites 0, Cited by 0] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(6) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(6)A licence issued for the year 2000 before coming into force of these rules shall be valid for the remaining current period. The licensee shall obtain new licence as per rate in accordance with these rules after its expiry.