Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 8 in Sugar Development Fund Act, 1982 8. Power to call for reports and returns. - The Central Government may require an occupier of a sugar factory or furnish, for the purposes of this Act, such statistical and other information, in such form and within such period as may be prescribed.
