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 61(4)] [Section 61] [Entire Act] NCT Delhi - Subsection Section 61(4)(xii) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998 (xii)the total amount to be paid by the purchaser in respect of the specified produce purchased by him.