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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(1)(c) in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985

(c)stop and with such aid or assistance as may be necessary any person or vehicle or animal used or suspected of being used for delivery of rice or paddy from the mill or other premises of the miller or dealer where, he has reason to believe, rice or paddy is stored;