Section 20 in Andhra Pradesh Scheduled Commodities Dealers (Licensing, Storage and Regulation) Order, 2008
20. Validity of this order.
- This order shall remain in force concurrently with the validity of the Central Orders issued in S.O.No. 400(E) dated 28th February, 2008 for wheat, pulses and S.O.No. 823(E) dated 7th April, 2008 in respect of edible oils, edible oil seeds and rice by virtue of which, the words and impressions made in respect of purchase, movement, sale, supply distribution or storage for sale, in the "Removal of (Licensing requirements Stock Limits and Movement Restrictions) on Specified Food Stuffs Order, 2002 (issued vide order number G.S.R 104(E) dated 15th February, 2002 and subsequently amended vide order number G.S.R. No. 490(E) dated 16th June, 2003) have been kept in abeyance for aforesaid essential commodities.
