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

State of Madhya Pradesh - Subsection

Section 3(2)(c) in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958

(c)nine members to be appointed by the State Government of whom three shall be representatives of Sugar factories and three shall be representatives of Cane-growers and the Cane-growers' Co-operative Societies and the remainder shall be persons possessing technical knowledge in sugarcane or otherwise interested in the development of sugarcane and its products;