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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3A(1) in U.P. Sugarcane Cess Act, 1956

(1)no Gur, Rab or Khandsari Sugar Manufacturing Unit, other than a unit, which has obtained a licence under the Uttar Pradesh Khandsari Sugar Manufactures Licensing Order, 1959, shall without obtaining a licence from the Sugar Commissioner, carry on or undertake any process connected with the manufacture or production of gur or rab.