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

State of Uttar Pradesh - Subsection

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

(v)Necessary adjustment in price shall be made according to the results of final analysis at the Regional/Central Check Laboratory as the case may be.