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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(2) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961

(2)The Government may, by notification, remit in whole or in part such tax in respect of cane used or intended to be used in a factory [or khandasari unit] [Inserted by Act No.4 of 1967.] for any purpose specified in such notification.