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[Cites 0, Cited by 0] [Section 61(4)] [Section 61] [Entire Act]

NCT Delhi - Subsection

Section 61(4)(ix) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(ix)the amount to be paid by the tenderer to a co-operative society under the [Delhi Co-operative Societies Act, 1972 35 of 1972] [Now see Delhi Co-operative Societies Act, 2003 (3 of 2004).];