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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

NCT Delhi - Subsection

Section 82(1)(a) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(a)of a marketing committee, refusing to grant or renew a licence, or cancelling or suspending any licence, may prefer an appeal within thirty days to the Vice-Chairman of the Board.