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[Cites 0, Cited by 0] [Section 109(3)] [Section 109] [Entire Act]

NCT Delhi - Subsection

Section 109(3)(a) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(a)no action for the recovery shall be taken if the loss, wastage, misappropriation or misapplication had taken place before the expiry of a period of four years;