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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(2) in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008

(2)The orders of the Oil Paim Commissioner as issued in the matter shall be binding on the occupier of the factory and the occupier of the factory shall make such entries as are ordered by the Oil Palm Commissioner within one week from the date of receipt of the order.