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[Cites 0, Cited by 0] [Section 61(4)] [Section 61] [Entire Act]

NCT Delhi - Subsection

Section 61(4)(viii) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(viii)the amount to be paid by the tenderer to the commission agent by way of his commission, if any, and such other market charges, as are duly authorised by the Marketing Committee;