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] [Entire Act] NCT Delhi - Section Section 47 in The Najafgarh Marketing Committee Bye-Laws, 2004 47. Publication of Proceedings. - The proceedings of the Committee or any of its sub-committees shall not be published in the Press by any person unless so authorized by the Chairman.
