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[Cites 0, Cited by 1] [Section 5(6)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(6)(c) in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958

(c)the duties, powers and functions of the Council shall, pending its reconstitution, be discharged, exercised and performed by the Cane Commissioner or such other officer as he may direct.