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 38] [Entire Act] NCT Delhi - Subsection Section 38(4) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000 (4)A receipt in Form 'K' shall be granted by the aforesaid officer forthwith to the person making payment in respect of the said fees.
