Section 14(1)(d) in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989

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State of Uttar Pradesh - Subsection

Section 14(1)(d) in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989

(d)search, seize and remove stocks of Scheduled Commodities and the animals, vehicles, vessels or other conveyances used in the said Scheduled Commodities in contravention of the provisions of this Order, or of the conditions of the licence issued thereunder and thereafter take or authorise the taking of of all measures necessary for securing the production of stocks of Scheduled Commodities and the animals, vehicles, vessels or other conveyance so seized in a court and for their safe custody pending such production.

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State of Uttar Pradesh - Subsection

Section 14(1)(d) in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989