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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The Milk and Milk Product Order, 1992

(2)In making the restriction referred to in sub-paragraph (1), the Controller shall have regard to the following factors, namely,-
(a)the availability of liquid milk in the region.
(b)the demand for liquid milk by the general public in the region,
(c)the availability of skimmed milk powder and white butter for reconstitution into liquid milk by dairy plants,
(d)the inter se importance of liquid milk and the concerned milk product proposed to be restricted, and
(e)any other factor relevant for maintaining the liquid milk supply.