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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(1)(a) in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958

(a)where the purchase is made through a Cane-growers’ Cooperative Society, the commission shall be payable to the Cane-growers’ Co-operative Society and the Council in such proportion as the State Government may declare; and