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

[Cites 0, Cited by 0] [Section 5A(3)] [Section 5A] [Entire Act]

Union of India - Subsection

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

(b)The Central Government or the State Government, as the case may be, may, after giving an opportunity to the appellant to represent his case and after making such further enquiry as may be necessary, pass such order as it thinks fit.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

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