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[Cites 0, Cited by 0] [Section 32] [Entire Act]

NCT Delhi - Subsection

Section 32(3) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(3)The appeal shall be presented in the form of a memorandum bearing court fee of ten rupees which shall set forth concisely the brief facts, grounds of appeal accompanied by a copy of order/decision and submitted to the Director.