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 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(4) in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989 (4)Edible oils of all kinds taken together (including hydrogenated vegetable oils) - 5 quintals or more;
