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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4) in The Insecticides Rules, 1971

(4)[ The fee payable for preferring an appeal shall be paid by a demand draft drawn on the State Bank of India, New Delhi, in favour of the Pay and Accounts Officer, Department of Agriculture and Co-operation, New Delhi.] [ Substituted by G.S.R. 371(E), dated 20.5.1999, for sub-R. (1) (w.e.f. 20.5.1999). Earlier sub-R. (1) was substituted by G.S.R. 533(E), dated 6.8.1993 (w.e.f. 6.8.1993).]