Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] NCT Delhi - Subsection Section 38(2) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000 (2)Where the agricultural produce is not bought or sold through a commission agent, the market fee shall be paid by the trader.
