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[Cites 0, Cited by 0] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(2) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(2)The appeal shall be in the form of memorandum which shall set forth concisely the grounds of objection of the order appealed against and shall also be accompanied by a copy of impugned order, a copy of the show cause notice and a copy of reply thereto.