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

NCT Delhi - Subsection

Section 22(5) in The Najafgarh Marketing Committee Bye-Laws, 2004

(5)After making such inquiries as may be deemed fit and satisfying itself about the correctness and the completeness of the application and entitlement under the rules, the Committee shall grant a licence to the applicant.