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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(5) in The U.P. Sheera Niyantran Niyamavali, 1974

(5)A sample of molasses seized under the Act or these rules may be sent by order of a Magistrate to the officer authorized under sub-rule (3) of Rule 29 to ascertain its sugar contents, or other specifications.]