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

State of Haryana - Subsection

Section 8(2) in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992

(2)The Cane Commissioner shall submit the estimate with such modification as may be considered to be necessary, within a month of its receipt, to the Sugarcane Control Board for approval and paste the same at the office of the factory and at the tehsil or sub-tehsil in which the supply area is situated.