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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22A(1) in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953

(1)An Inspector specially empowered in relation to cases generally or to any class or cases by the State Government, by notification, in that behalf may investigate into any offence punishable under this Act committed within the limits of the area in which such officer exercise jurisdiction.