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State of Karnataka - Section

Section 5 in The Karnataka Sugarcane (Regulation of Purchase and supply) Act, 2013

5. Power to declare varieties of cane to be un-suitable for use in factories.

- The Government may, on the recommendations of the Sugarcane Control Board, declare any variety of sugarcane grown in any area specified in such notification as un-suitable variety , and no factory shall purchase such sugarcane variety so declared .