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State of Uttar Pradesh - Section
Section 20 in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989
20. [* * *] [Paragraph '20' omitted by Notification No. Bha. Sa.-14/XXIX-Khadya-11-44-88, dated 29th April, 1993.]
Place....................Dated...................(Licensing Authority).Strike off whichever is not applicable.Form 'C'(For use by a Licensee)(See Condition 4 of Form 'B' and Form 'D')Return of stocks, receipt and sales of Scheduled Commodities for the month ending 19 .......Name.......................................................Number of Licence....................................Address.....................................................Particulars of godowns where stock held..........................................Variety of the Scheduled Commodities:| Particulars | Quantity, in quintal if any | Remarks |