Section 20 in Telangana Pulses, Edible Oil Edible Oil Seeds (Licensing, Storage and Regulation) Order, 2015
20. [ Validity of this order. [Substituted by Andhra Pradesh Notification No. G.O.Ms. No. 26, dated 9.11.2017 (w.e.f. 5.6.2016).]
- This order shall remain in force concurrently with the validity of the Central Order issued in S.O. 3136(E) dated 27th September, 2017 up to 30th September, 2018 for Edible Oil Edible Oilseeds by virtue of which, the words and impressions made in respect of purchase, movement, sale, supply, distribution or storage for sale, in the Removal of Licensing Requirements, Stock Limits and Movement Restrictions on Specified Foodstuffs Order, 2016 issued vide GSR 929(E) dated 29.9.2016 have been kept in abeyance for aforesaid Edible Oil, Edible Oilseeds.]
