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[Cites 0, Cited by 0] [Section 61] [Entire Act]

NCT Delhi - Subsection

Section 61(5) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(5)The dues payable to a Marketing Committees under Clause (vii) of sub-section (4) shall consist of fee to be levied and collected from a purchaser by or under this Act.