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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(17) in The U.P. Sugarcane Supply and Purchase Order, 1954

(17)No person, who is not authorised as aforsesaid, shall make or supervise weighments, purchases or payments at any purchasing centre on behalf of an occupier of a factory.Note:- This rule is not intended to prevent responsible officers of a factory from exercising supervision.