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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(c) in The Sugarcane Control Order, 1966

(c)[ direct the owner or other person in charge of a crusher not belonging to grower or a body of growers of sugarcane, or a power-crusher or a khandsari unit, in a reserved area to shift it to such place outside the reserved area as may be specified by the Central Government for the purpose:] [Substituted by G.S.R. 1456, dated 2nd August, 1968.]