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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(3) in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953

(3)If any agreement for the sale of cane is entered into before the imposition of a cess under this section, the seller will be entitled to recover from the buyer in addition to, and as part of the contracted price, the amount of such cess to which the seller may be liable.