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The Levy Sugar Price Equalisation Fund Act, 1976
[Act No. 31 of 1976]
[16th February, 1976.]
Contents
Sections
Particulars
Title
The Levy Sugar Price Equalisation Fund Act, 1976
1.
Short title, extent and commencement
2.
Definitions
3.
Levy Sugar Price Equalisation Fund
4.
Determination of questions as to making of excess realisations
5.
Discharge of persons of liability in respect of amounts credited to the Fund
6.
Right of buyer to claim refund
7.
Excess realisation not to be paid to any producer of sugar
8.
Fund to vest in the Central Government
9.
Power to require producers to maintain accounts, etc
10.
Power of entry, search and seizure
11.
Power of Central Government to recover excess realisations as arrears of land revenue
12.
Dissolution of the Fund
13.
Penalties
14.
Removal of difficulties
15.
Protection of action taken in good faith
16.
Power to make rules
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