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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(1)(c) in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019

(c)"Authorized wholesaler" means the institutions (Registered with the Department), authorized to deal in the wholesale business of procurement, conversion and distribution of specified essential commodities allotted by the Government/ Department, meant to be distributed through Targeted Public Distribution System and also includes "sub-wholesaler" and Kerosene oil wholesalers;