Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(4) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(4)The Vice-Chairman shall decide the case within a reasonable time from the date of presentation of appeal after giving a reasonable opportunity to the parties of being heard.