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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(1)(b) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971

(b)Such sugar stocks shall be disposed of from time to time [if necessary, by arrangement with any bank which has made advances before the appointed day on the security thereon], and as and when the stocks are disposed of , so much of the said composition as relates to the quantity disposed of shall be paid in cash by deposit with the prescribed authority in accordance with the provisions of sub-section (6) and (9).