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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(3) in The U.P. Wheat (Levy) Order, 1989

(3)Any person on whose behalf the licensed dealer holds any stock of wheat the whole or part of which such licensed dealer is required to sell to the State Government under sub-clause (1) shall notwithstanding any contract or instrument to the contrary not be entitled to recover from the licensed dealer on account of the value of the stock so sold anything more than the price received by the licensed dealer under the said sub-clause.