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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(5)(ii) in Rice-Milling Industry (Regulation) Act, 1958

(ii)to a farmers' co- operative society over every other applicant not being a Government company or a corporation owned or controlled by the Government, notwithstanding that such other applicant has applied for the grant of a permit for re- commencing rice- milling operation in a defunct rice mill.