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[Cites 0, Cited by 0] [Section 31] [Entire Act]

NCT Delhi - Subsection

Section 31(2) in The Najafgarh Marketing Committee Bye-Laws, 2004

(2)Every licensed trader shall also submit return/report as may be prescribed under the rules regarding the purchases and sale made by him or made through him within the market area in such form as prescribed under the rules.