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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(2)(d) in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958

(d)the circumstances under which permission may be granted-
(i)for the purchase of cane grown in reserved or assigned area by a purchasing agent or any person other than the factory for which area has been reserved or assigned; and
(ii)for the sale of cane grown in a reserved or assigned area to any other person or factory other than the factory for which the area is reserved or assigned;