Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] NCT Delhi - Subsection Section 32(8) in The Najafgarh Marketing Committee Bye-Laws, 2004 (8)All acts of the assistants shall be deemed to have been performed by their employers, who shall be fully responsible for the acts, and omissions of the assistants.
