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[Cites 0, Cited by 0] [Section 29] [Entire Act]

NCT Delhi - Subsection

Section 29(1) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(1)No business shall be transacted by the dispute sub-committee unless three members including the Vice-Chairman of the committee are present:Provided that presence of representatives of the parties in disputes shall not be counted for the purpose of quorum under sub-rule (1).