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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Telangana - Subsection

Section 28(2)(p) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961

(p)notwithstanding anything in the Industrial Disputes Act 1947 (Central Act 14 of 1947), [the Andhra Pradesh (Andhra Area) Co-operative Societies Act, 1932, (Act 6 of 1932) and the Andhra Pradesh (Telangana Area) Co-operative Societies Act, 1952 (Act 16 of 1952)] [Since both the Acts are repealed see now the Telangana Cooperative Societies Act, 1964 (Act No.7 of 1964).], the reference to the Cane Commissioner of disputes-
(i)regarding the supply and purchase of cane between a factory and a cane grower or a cane growers' co-operative society or between members of a cane growers' co-operative society and the society;
(ii)between the council and a cane growers' co-operative society or a factory or a cane grower regarding the payment of contribution to the council by the society, factory or cane grower;
(iii)relating to any other business of the council ; for decision or, if he so directs, to arbitration, the mode of appointing arbitrator, the procedure to be followed before the Cane Commissioner or the arbitrator and the enforcement of the decision of the Cane Commissioner or the award of the arbitrator;