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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(2) in The U.P. Essential Commodities (Display of Prices and Stocks and Control of Supply and Distribution) Order, 1977

(2)Every retailer shall maintain such records relating to his business as the State Government may, from time to, time, direct and keep them posted up-to-date and shall furnish such information in respect thereof to the Enforcement Officer as the Enforcement Officer may require.