Section 12(2) in The Sugarcane Control Order, 1966

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Union of India - Subsection

Section 12(2) in The Sugarcane Control Order, 1966

(2)Notwithstanding such repeal, an Order made by any authority which is in force immediately before the commencement of this Order and which is consistent with this Order shall continue in force and all appointments made, prices fixed, licences and permits granted and directions issued under any such Order and in force immediately before such commencement shall likewise continue in force and be deemed to be made, fixed, granted or issued in pursuance of this Order.[First Schedule] [Renumbered vide G.S.R. 402 (E)-Ess/Com./Sugarcane, dated September 25, 1974.][See Clause 5 (1)]The amount to be paid on account of additional price (per maund or quintal of sugar-cane) under Clause 5 by a producer of sugar shall be computed in accordance with the following formula, namely:

X100| x| (P - T - S - R)M| = Y

Explanation. - In this formula,-

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Union of India - Subsection

Section 12(2) in The Sugarcane Control Order, 1966