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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The Sugarcane Control Order, 1966

(3)If the Central Government is satisfied that during any year a factory has made no profit or has made inadequate profit, the Government may, by Order in writing, exempt wholly or partially, any producer of sugar from payment of the additional price due from him under sub-clause (1) in respect of sugarcane purchased for the factory during that year.