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[Cites 0, Cited by 0] [Section 67] [Entire Act]

NCT Delhi - Subsection

Section 67(1) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(1)Any commission agent aggrieved by any order of the assessing officer under Section 66 may appeal to the Director, in the manner prescribed, within thirty days of the receipt of such order by the commission agent.