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[Cites 0, Cited by 0] [Section 18] [Entire Act]

NCT Delhi - Subsection

Section 18(1) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(1)A licence shall be valid for the period for which it is issued and shall/subject to any order passed, be renewable by the competent authority on payment of fee prescribed for the issue of such licence. Renewal application shall be made in Form 'F' or 'C', whichever relevant.