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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(4)(a) in The General Grading and Marking Rules, 1988

(a)The authorised officer shall prepare a detailed report in respect of the consignment/packages article seized or detained indicating the date, place, name and address of person from whom the material is seized/or detained, name of the commodity, number of packages, size of packing, mode of packing, particulars of trade brand label/private trade marks on the containers, particulars of the grade designation marks affixed on the packages, etc., and obtain signature of the person concerned and two witnesses on the report;