Section 8(3)(b) in The U.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1972

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State of Uttar Pradesh - Subsection

Section 8(3)(b) in The U.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1972

(b)if he considers that leaves in question have since become unsuitable for manufacture of bidis, he direct the authorised officer or agent, as the case may be to pay to the person aggrieved an amount equivalent to the price of such leaves payable to him under subsection (1) and such further compensation not exceeding ten per centum of such price as may deem fit by way of damages for the loss suffered by such person.

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State of Uttar Pradesh - Subsection

Section 8(3)(b) in The U.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1972