Section 5A(3)(a) in The Sugarcane Control Order, 1966

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Union of India - Subsection

Section 5A(3)(a) in The Sugarcane Control Order, 1966

(a)Any producer of sugar or sugarcane grower, who is aggrieved by any decision of the person or authority, referred to in sub-clause (2) may, within thirty days from the date of communication of such decision under that sub-clause, appeal to the Central Government or the State Government, as the case may be:

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Union of India - Subsection

Section 5A(3)(a) in The Sugarcane Control Order, 1966