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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(3)(ii) in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985

(ii)If the licensed dealer/miller is not satisfied with the result of analysis done he shall within three days file on objection in writing to the person who made the analysis for its re-analysis;