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

State of Uttar Pradesh - Subsection

Section 5(1) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971

(1)Where any scheduled undertaking has vested in the Corporation under Section 3, every person in whose possession or custody or under whose control any property or asset, book of account, register or other document comprised in that undertaking may be, shall forthwith deliver the same to the Collector.