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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(2)(a) in The U.P. Sheera Niyantran Adhiniyam, 1964

(a)[ shall require supply to be made only to a person who requires it for his distillery or for any purpose of industrial development or for export to any other country;] [Substituted by U.P. Act No. 44 of 2018, dated 24.12.2018.]
(aa)[ may require the person referred to in clause (a) to utilise the molasses supplied to him under an order made under this section for the purpose specified in the application made by him under sub-section (1) of Section Z-A and to observe all such restrictions and conditions, as may be prescribed] [Inserted by U.P. Act No. 15 of 1974.];