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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(1)(e) in Andhra Pradesh Pulses (Licensing Storage and Regulation) Order, 2007

(e)The charge or hypothecation in respect of pulses stocks in any area shall not come in the way if it enforcement official has reason to believe that the stock is found to be illegal and stored for violation of the provisions of this Order and the said stock can be seized by the enforcement officials.