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[Cites 0, Cited by 0] [Section 39] [Entire Act]

NCT Delhi - Subsection

Section 39(9) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(9)As assessment made under sub-rules (7) and (8) shall be communicated to the concerned functionary by means of a demand notice in Form 'N' and a copy of the assessment order may be given to him on his making written application and paying prescribed copying fee to the committee.