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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(a) in The Sugarcane Control Order, 1966

(a)[ direct that a crusher not belonging to a grower or a body of growers of sugarcane, or a power-crusher or a khandsari unit shall not be worked except under and in accordance with a licence issued by the Central Government in that behalf] [Substituted by G.S.R. 1456, dated 2nd August, 1968.];