Section 18(1)(a) in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953

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State of Uttar Pradesh - Subsection

Section 18(1)(a) in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953

(a)Where the purchase is made through a Cane-growers' Co-operative Society, the contribution shall be payable to the Cane-growers' Society and the council in the capital/fund there of in such proportion as the State Government may declare, so however that the share payable to the Council shall not exceed fifty per cent, and

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State of Uttar Pradesh - Subsection

Section 18(1)(a) in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953