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 44] [Entire Act] NCT Delhi - Subsection Section 44(1) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000 (1)The amount realised by way of compensation shall be in addition to any amount due from the offender under the Act or these rules or the bye-laws.
