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

State of Maharashtra - Subsection

Section 3(1) in The Maharashtra Regulation of Sugarcane Price (Supplied to Factories) Act, 2013

(1)The State Government shall, as soon as may be, after the commencement of this Act, constitute a Sugarcane Control Board (hereinafter referred to as "the Board"), to perform such duties and functions assigned to it under this Act.