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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(3) in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985

(3)The State Government may postpone the recovery of levy due to be sold to the Government under this Order up to a period of six months on such terms and conditions as may be laid down, if it is satisfied that the paddy or rice due as levy cannot be brought within the notified specifications.