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[Cites 0, Cited by 0] [Section 5A(3)] [Section 5A] [Entire Act]

Union of India - Subsection

Section 5A(3)(c) in The Sugarcane Control Order, 1966

(c)The decision of the person or authority referred to in sub-clause (2) where no appeal is filed, and of the Central Government or State Government as the case may be, where an appeal is filed, shall be final.