Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

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

(3)The Minister in charge of Industries shall be ex-officio Chairman of the Board and in his absence the [Minister in charge of Cane Development and; if he also, is absent the representative of the Minister in charge of Industries to be nominated by him, shall preside over the meeting of the Board.