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 48] [Entire Act] NCT Delhi - Subsection Section 48(4) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000 (4)Installments paid before the due date will be taken entirely to principal unless any interest for a preceding period is overdue.
