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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(1)(e) in The Najafgarh Marketing Committee Bye-Laws, 2004

(e)any money has been paid by mistaken notice of law, the Chairman of the Committee shall, on a written application being made within six months of such deposit/payment and after such inquiry as he may consider necessary, order the refund of amount due through account payee cheque which shall be paid to the person who may be entitled to such refund out of the Market Fund on a bill to be drawn and prepared.