Section 5(16)(e) in The U.P. Sugarcane Supply and Purchase Order, 1954

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State of Uttar Pradesh - Subsection

Section 5(16)(e) in The U.P. Sugarcane Supply and Purchase Order, 1954

(e)not employ, without the permission of the Collector, for making weighments, purchases or payments any person who has been previously convicted of the breach of any provisions of the Act or Rules, or has been sentenced to imprisonment for a period exceeding six months.

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State of Uttar Pradesh - Subsection

Section 5(16)(e) in The U.P. Sugarcane Supply and Purchase Order, 1954