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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(4)(e) in The General Grading and Marking Rules, 1988

(e)Where the Agmark graded packages are seized from the market for being sold after the lapse of the expiry period indicated thereon, the authorised officer may serve a written order on the concerned person not to sell the said packages and issue a registered notice to the concerned authorised packer to withdraw the said packages from the market immediately or if the concerned person from whom the packages are seized, so desires, the officer may remove the grade designation marks from all the packages so seized/detained and thereafter return such packages to the concerned person from whom they were seized.