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[Cites 0, Cited by 0] [Section 7(6)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(6)(e) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971

(e)any amount, not being an amount referred to in Cl. (a), claimed by the State Government to be due immediately before the appointed day from any person interested in the scheduled undertaking on account of any load, tax or cess, or any penalty or interest due in respect of such loan, tax or cess,