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[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(3) in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953

(3)Where any area has been declared as assigned area for a factory, the occupier of such factory shall purchase such quantity of cane grown in that area and offered for sale to the factory as may be determined by the Cane Commissioner.