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 112] [Entire Act] NCT Delhi - Subsection Section 112(4) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998 (4)All fines received by a Court from an offender shall be credited to the Market Development Fund or the market Fund, as the case may be.
