Section 116(2)(h) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

[Cites 0, Cited by 0] [Section 116(2)] [Section 116] [Entire Act]

(h)the manner in which and the time within which an appeal may be filed under sub-section (2) of Section 74 or sub- section (2) of Section 123;

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