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State of Uttar Pradesh - Section

Section 17 in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989

17. The licensee shall not sell or offer to sell in any locality any Scheduled Commodity at a price higher than that fixed for sale of that Scheduled Commodity in such locality, by the Central Government or the State Government in pursuance of any power conferred by law.