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 22] [Entire Act] NCT Delhi - Subsection Section 22(1) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000 (1)Every appeal preferred under Section 82 of the Act shall bear the court fee stamp of rupees ten.
