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[Cites 0, Cited by 1] [Section 19] [Entire Act]

State of Telangana - Subsection

Section 19(2) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961

(2)Upon the delivery of cane, the occupier of a factory [or owner of a khandasari unit] [Inserted by Act No.25 of 1976.] shall be liable to pay within fourteen days from the date of such delivery the price of the cane so supplied.