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[Cites 0, Cited by 0] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(3) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(3)The notification under sub-section (1) shall state that any objections or suggestions which may be received by the Government, within such period not being less than forty five days, to be specified in the notification, shall be considered by it.