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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

NCT Delhi - Subsection

Section 69(2)(b) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(b)any person, who was at the time of such discontinuance a partner of such firm or a member of such association or Family shall, notwithstanding such discontinuance, by liable to pay the market fee assessed whether such market fee has been assessed prior to or after such discontinuance and subject as aforesaid the provisions of this Act shall, so far as may be, apply as if every such person or partner or member was himself a trader or a commission agent.