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[Cites 0, Cited by 0] [Section 35] [Entire Act]

NCT Delhi - Subsection

Section 35(2) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001

(2)In case of loss, mutilation or any other defacement of the badge, the Committee shall be entitled to require the license to reimburse to the Committee the cost of badge as decided by the Committee or by any other officer empowered in his behalf.