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[Cites 0, Cited by 0] [Section 30] [Entire Act]

NCT Delhi - Subsection

Section 30(2) in The Najafgarh Marketing Committee Bye-Laws, 2004

(2)Under the compelling circumstances and only on any particular day or days the Chairman or in his absence Vice-Chairman, with the written consent of two other members of the Committee may order that trading may be done at hours other than those specified by the Committee in respect of auction and other market activities.