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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(2) in The U.P. Sheera Niyantran Niyamavali, 1974

(2)In case of dispute relating to grade of molasses, the matter shall be referred to the officer authorised by the Controller in this behalf in accordance with the procedure given in sub-rule (3) and payment of price shall be made according to the grade declared by the Controller on the report of the said authorized officer.