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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(ii) in Andhra Pradesh Scheduled Commodities Dealers (Licensing, Storage and Regulation) Order, 2008

(ii)The purchase, sale or storage for sale of scheduled commodities under this Order on Government account or the Andhra Pradesh State Civil Supplies Corporation, or the Girijan Cooperative Corporation or A.P. Markfed.