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3. Declaration of controlled areas and fixing of prices.- (1) The 5[State] Government may, by notification in the 6[Official Gazette], declare any areas specified in the notification to be a controlled area for the purposes of this Act. (2) 7*** The 5[State] Government may, by notification in the 6[Official Gazette], fix a minimum price or minimum prices for the purchase in any controlled area of sugar-cane intended for use in any factory. (3) The 5[State] Government may, by notification in the 6[Official Gazette] prohibit in any controlled area the purchase of sugar-cane intended for use in any factory otherwise than from the grower of the sugar-cane or from a person licensed by the 5[State] Government to act as a purchasing agent.    |
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