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[Cites 0, Cited by 0] [Section 43] [Entire Act]

NCT Delhi - Subsection

Section 43(1) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001

(1)In the interest of smooth marketing operations in the yard/sub-yard, it shall be incumbent on the part of every licensed trader/commission agent and other market functionaries to assist the field officials of the Committee. The licensee shall produce, on demand, all records relating to arrivals, sale purchase of the produce including the records relating to payment, etc. to the staff of the Committee.