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NCT Delhi - Section

Section 6 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

6. Incorporation of the Board.

- The Board shall be a body corporate and a local authority with the name "The Delhi Agricultural Marketing Board" having perpetual succession and a common seal, with power, subject to the provisions of the Act, to acquire, hold and dispose of property, and may by the said name, sue and be sued.