Section 6(1)(c) in The Levy Sugar Price Equalisation Fund Act, 1976

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Union of India - Subsection

Section 6(1)(c) in The Levy Sugar Price Equalisation Fund Act, 1976

(c)being a person who is not a wholesale dealer or a retail dealer had passed on the incidence of such excess over the controlled or fair price of levy sugar to any other person as part of the price of any product in the manufacture of which such sugar has been used or, as the case may be, to the consumer by whom the price of such sugar was paid.

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Union of India - Subsection

Section 6(1)(c) in The Levy Sugar Price Equalisation Fund Act, 1976