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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(2)(d) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961

(d)seven persons from among persons representing the factories, nominated by the Government in consultation with the South Indian Sugar Mills Association and such other representative body as the Government may think fit, provided that no two members shall be from the same district;