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

NCT Delhi - Subsection

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

(xi)the amount to be actually paid to the tenderer after deducting the amounts, if any, falling under Clause (vii), Clause (viii), Clause (ix) or Clause (x); and