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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(3) in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992

(3)Any cane grower or member of the society, having or claiming to have grown sugarcane in the assigned area, may apply to the authorised officer for the correction of any entry or the addition of any entry in the said register. In the event of a refusal by the authorised officer, the decision of the Cane Commissioner shall be final.