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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(1)(d) in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007

(d)enter and search at all reasonable times, with such assistance, if any, as he considers necessary, any place in which he has reason to believe that an offence under the Ordinance has been or is being committed and order in writing in Form-II to the person in possession of any cotton seed in respect of which the offence has been or is being committed, not to, dispose of any stock of such cotton seed or unless the alleged offence is such that the defect may be removed by the possessor of the cotton seed, seize the stock of such cotton seed in Form III;