Section 17(3)(iii) in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985

[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(3)(iii) in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985

(iii)The objection referred to in sub-clause (ii) above shall be forwarded to the Incharge, Regional Check Laboratory within three days. The Incharge, Regional Check Laboratory shall fix a date for analysis not later than fifteen days of the receipt of such objection and intimate the concerned licensed dealer/miller to be present at the time of analysis.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 17(3)(iii) in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985