Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24] [Entire Act]

NCT Delhi - Subsection

Section 24(3) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(3)Notwithstanding anything contained in sub-rule (1) if the firm fails to give necessary intimation to the Secretary of the committee within the specified time, the changes, referred in sub-rule (1) above, shall be deemed to result in the constitution of a new firm/company etc. necessitating a fresh licence.