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State of Haryana - Section

Section 21 in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992

21. Repeal and savings.

- (ii) The Cane Commissioner may order compensation to be paid out of the forfeited security to any person who suffered loss owing to the misconduct of the licensee or his employees, as the case may be.The Punjab Sugarcane (Regulation of Purchase and Supply, Rules, 1958, are hereby repealed.Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provision of these rules.Form I[See Rule 3(9)]Procedure to be followed at the meeting of the Board :-