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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(2) in The U.P. Sheera Niyantran Niyamavali, 1974

(2)All forfeited molasses of weight of one hundred quintals or less shall be sold by public auction by an order of the Collector. In case forfeited molasses exceed the above weight the Collector will make a reference to the Controller and molasses will be disposed of under his orders in a manner so as to secure its utilization to the best advantage.