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[Cites 0, Cited by 0] [Section 36] [Entire Act]

NCT Delhi - Subsection

Section 36(2) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(2)The fee payable in connection with weighment and delivery of Agricultural Produce under Clause (it) of sub-section (2) of Section 80 of the Act shall be such as may be determined by the Government from time to time.