Section 9(2)(d) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(2)(d) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984

(d)for the acquisition of any sugar in the process of production or any bagasse or presumed comprised in the undertaking, its market value as may be agreed upon between the Government and the persons interested, and failing such agreement, as may be determined by the prescribed authority.

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State of Tamilnadu - Subsection

Section 9(2)(d) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984