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[Cites 0, Cited by 0] [Section 38(7)] [Section 38] [Entire Act]

NCT Delhi - Subsection

Section 38(7)(e) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(e)if in the case of any transaction two or more of the acts mentioned in sub-Rule (7) have been performed within the boundaries of two or more market areas, the market fee shall be payable to the committee within whose jurisdiction the agricultural produce has been weighed in pursuance of the agreement of sale or, if no such weighment has taken place, to the committee, within whose jurisdiction the agricultural produce is delivered.