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 16] [Entire Act] NCT Delhi - Subsection Section 16(3) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000 (3)No licence shall be suspended or cancelled, unless the holder thereof has been given a reasonable opportunity of showing cause against the proposed action.
