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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(1)(d) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(d)Seize any vehicle or animal which he has reason to believe to be in use or to have been used for carrying such agricultural produce and detain the same for so long as may be necessary in connection with any proceeding or prosecution under this Act :