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 48] [Entire Act] NCT Delhi - Subsection Section 48(3) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000 (3)The repayment of loans should be effected by instalment, which should ordinarily be fixed on annual basis, due dates of payment mentioned in the agreement.
