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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(5)(b) in The Sugarcane Control Order, 1966

(b)The Central Government may, after giving an opportunity to the appellant to represent his case and after making such further enquiry, as may be necessary, pass such order as it thinks fit.