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NCT Delhi - Section

Section 18 in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001

18. Imprest.

- An amount of upto ten thousand rupees shall be kept as imprest by an official of the Marketing Committee authorized by the Chairman of the Marketing Committee. Any increase in the aforesaid amount of imprest shall be effective with the prior approval of the Vice-Chairman of the Board.