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[Cites 0, Cited by 0] [Section 109(3)] [Section 109] [Entire Act]

NCT Delhi - Subsection

Section 109(3)(b) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(b)in computing the period of four years, the period during which any enquiry or investigation was made by the Board or the proceedings were stayed or the period during which any appeal against the order for making good the loss, remained pending, shall be excluded.