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[Cites 0, Cited by 0] [Section 86(1)] [Section 86] [Entire Act]

State of Uttarakhand - Subsection

Section 86(1)(d) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(d)seize any agricultural produce, in respect of which he has reason to believe that an offence under this Act has been or is being or is about to be committed;