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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1)(c) in The Southern State (Regulation of Export of Rice) Order, 1964

(c)seize or authorise the seizure of any rice in respect of which he [has reason to believe] [Substituted by G.S.R. 219(E), dated 10th May, 1974.] that any provision of this order has been , is being or is about to be contravened along with the packages, coverings, or receptacles in which rice is found, or the animals, vehicles, vessels, boats or other conveyances so seized, in a court and for their safe custody pending such production.