Legal Document View

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
[Cites 0, Cited by 0] [Section 25(4)] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(4)(a) in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007

(a)he shall use all dispatch in ascertaining whether or not the cotton seed contravenes any of the provisions of Section 4 of the Ordinance and if it is ascertained that the cotton seed does not so contravene, forthwith revoke the order passed under the said section, as the case may be, take such action as may be necessary for the return of the stock of the cotton seed detained or seized as per the provisions of Code of Criminal Procedure, 1973;