Section 1(4)(d) in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989

[Cites 0, Cited by 0] [Section 1(4)] [Section 1] [Entire Act]

State of Uttar Pradesh - Subsection

Section 1(4)(d) in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989

(d)Any person-

(i)who stores foodgrains, pulses or oilseeds produced by him by personal cultivation; and

(ii)who is not engaged in the business of purchase and sale of foodgrains, pulses or oilseeds;