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[Cites 0, Cited by 0] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(2) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001

(2)The application for refund shall contain such particulars as are necessary to enable the amount of refund to be obtained. The applicant shall furnish to the Committee such other information, as may be called for by it form him.