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[Cites 0, Cited by 1] [Section 3(2)] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(2)(b) in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953

(b)[twenty-one members] to be appointed by the State Government of whom five shall be representatives of sugar factories [five shall be representatives of Gur, Rab or Khandsari Sugar Manufacturing Units and five shall be representatives of cane-growers and the Cane-growers' Co-operative Societies and the remainders shall be persons possessing technical knowledge in sugarcane or otherwise interested in the development of sugarcane and its products;