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[Cites 0, Cited by 0] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(2) in The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980

(2)The application for refund shall contain such particulars as are necessary to enable the amount of refund claimed to be traced. The applicant shall furnish to the Committee such other information which may be called for by it.