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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(viii) in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992

(viii)In case of dispute, whether a particular system of purchase adopted by the occupier or agent of factory or his employee of the purchasing agents or the society in the assigned area is equitable or not, the dispute may be referred to the Cane Commissioner whose decision shall be final.