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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(1) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981

(1)With effect from such date as the State Government may, by notification in the Official Gazette, specify in this behalf, there shall be established for the purposes of this Ordinance a Board, to be called the Sugarcane Board, for the State of Bihar.