Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(4) in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019

(4)Every authorization issued under sub-clause (1) shall be in Form "B' in case of wholesaler and in Form 'C' in case of a fair price shop holder. A duplicate copy shall be retained by the Controller in his office and any alteration made in such authorization shall be duly recorded in it. The Controller shall record every authorization issued by him in a register prescribed by him.