Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Uttar Pradesh - Subsection Section 22(2) in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985 (2)The Divisional Commissioner shall fix the date, time and place for hearing the appeal thus preferred to him and may from time to time adjourn the hearing.
