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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(2) in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008

(2)When the Oil Palm fresh fruit bunches are supplied through a Growers Co-operative, Society, the Society shall maintain the above referred accounts in respect of each of its members. Such society shall also show deductions if any made from the price of Oil Palm fresh fruit bunches payable to a member.