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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(2) in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953

(2)The contribution payable under clauses (a) and (b) of sub-section (1) shall be at such rates as may be prescribed not exceeding the rate at which the contribution in the fund may be payable to the Council under clause (a).