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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Telangana - Subsection

Section 28(2A) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961

(2A)[ Any rule under this Act may be made with retrospective effect and when such a rule is made, the reasons for so making the rule shall be specified in a statement to be laid before both Houses of the State Legislature.] [Inserted by Act No.25 of 1976.]