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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(11) in The Karnataka Sugarcane (Regulation of Purchase and supply) Act, 2013

(11)Excess sugarcane brought by a cane grower to the extent of ten per cent of the weight specified in the unit wise requisition slip shall be accepted and there shall be no objection to the acceptances of less weight up to any extent.