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[Cites 0, Cited by 0] [Section 13] [Entire Act]

NCT Delhi - Subsection

Section 13(3) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(3)If the remittance of contribution or cost in sub-rules (1) and (2) above is delayed by a period of over three months without reasonable cause or excuse it shall be considered as a default in the performance of duties on the part of the Chairman/Secretary of the committee.