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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(ii) in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008

(ii)The occupier of the factory shall furnish to the Oil Palm Commissioner, the schedule of implementation of the project for creation of processing facilities indicating the time frame. The Oil Palm Commissioner may suggest any changes in the schedule of implementation, which will be binding on the occupier of a factory. The occupier of factory shall enter into a Memorandum of understanding if called for by the Oil Palm Commissioner at any time;