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[Cites 0, Cited by 0] [Section 32] [Entire Act]

NCT Delhi - Subsection

Section 32(4) in The Najafgarh Marketing Committee Bye-Laws, 2004

(4)No person or persons other than those whose names appear in the licence of a trader and/or commission agent shall be allowed to work in the market area and/or yard/sub-yards on his behalf.