Section 9(9) in The U.P. Sugarcane Supply and Purchase Order, 1954

Section 9(9) in The U.P. Sugarcane Supply and Purchase Order, 1954

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Section 9(9) in The U.P. Sugarcane Supply and Purchase Order, 1954

State of Uttar Pradesh - Subsection

State of Uttar Pradesh - Subsection

[Cites 0, Cited by 0] [Section 9] [Entire Act]

(9)Any dispute between the parties regarding the quality and condition of the cane, the place of delivery, the instalments and other matter pertaining to this agreement, shall be referred to arbitration in the manner provided for in the rules. No suit shall lie in a civil or revenue court in respect of any such dispute..............................Signature of the authorisedrepresentative of Cane-grower'sCo-operative Society Ltd............................Signature of the occupier or hisauthorised representative in token ofhis accepting the above contract.Dated.....................

[Form D] [Forms D and E omitted by U.P. Sugarcane Supply and Purchase (Third Amendment) Order, 1980, dated 1.11.1980.][Form E] [Forms D and E omitted by U.P. Sugarcane Supply and Purchase (Third Amendment) Order, 1980, dated 1.11.1980.]

Area undersugarcane

Approximate yield in[Quintals] [Substituted by Notification No. 3178-S/XVIII-C-1621-61, dated 13.10.1961.]

Quantity agreed for sale