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[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(6)(dd) in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989

(dd)[ "Depot-holder" means a person carrying on business of storing and selling Scheduled Commodity through a depot;] [Inserted by Notification No. 3401/XXIX-Kha-11-Compo.-19-89, dated 26th November, 1990, published in U.P. Gazette, (Extraordinary), Part 4, section (Kha), dated 26th November, 1990.]