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[Cites 0, Cited by 1] [Section 49] [Entire Act]

State of Bihar - Subsection

Section 49(1) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981

(1)The State Government may by notification in official gazette impose a tax on the basis of per quintal weight on, purchase of cane for consumption or use of or sale to a factory, or cane used from own farm or seed nursery for production of sugar by or on behalf of the occupier of a factory.