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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Sugar Control Order, 1966

(2)[ Out of the two sealed portions of the sugar sample received in the Directorate of Sugar and Vanaspati under sub-clause (1), one sealed portion shall be examined by the Grading Committee to determine its quality with reference to the Indian Sugar Standard grades in force for the year in which the sugar was manufactured. If the grade of the said portion of the sugar sample is found by the Grading Committee to be lower than the grade declared by the producer or recognised dealer, as the case may be, the Directorate of Sugar and Vanspati shall forward the other sealed portion of the sugar sample, as received to the National Sugar Institute, Kanpur for determining its grade and the grade determined by the said Institute shall not be called in question.] [Inserted by GSR 1266, dated 7-9-1971.]