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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(3) in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985

(3)The Divisional Commissioner may in appeal confirm or set aside the order appealed against or reduce or enhance the quantity of rice to be sold under the said order.