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[Cites 0, Cited by 0] [Section 27] [Entire Act]

NCT Delhi - Subsection

Section 27(3) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(3)The party at whose instance a dispute is referred to arbitration or to the dispute sub-committee for the settlement shall pay in advance to the marketing committee a sum of one hundred rupees as fee.