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[Cites 0, Cited by 0] [Section 17] [Entire Act]

NCT Delhi - Subsection

Section 17(4) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001

(4)In case any dispute is referred to an arbitrator/arbitrators, the amount of arbitration fee shall be such as may be decided by the Marketing Committee by way of its resolution depending upon the case/cases.