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[Cites 0, Cited by 2] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(2) in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953

(2)Where any area has been declared as reserved area for a factory. The occupier of such factory shall, if so directed by the Cane Commissioner purchase all the cane grown in that area, which is offered for sale to the factory.