Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(2) in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958

(2)The Cane Commissioner shall submit the same with such modifications as may be considered to be necessary, within a month of the receipt of the estimates to the Sugarcane Control Board for approval and paste the same at the office of the factory and at the tahsils in which the supply area is situated.