Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Punjab - Subsection Section 2(4) in The Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953 (4)"Cane Commissioner" means the officer appointed by the Government to perform the functions of Cane Commissioner;
