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[Cites 0, Cited by 0] [Section 32(4)] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(4)(iv) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981

(iv)where in any special circumstances, the State Government, by notification in the official Gazette so directs, the occupier of a factory or any person employed by him for the purpose of purchasing cane shall not purchase or enter into an agreement to purchase cane grown in any reserved area or part thereof, except through a co-operative society.