Section 378M — Concession, etc., to be deemed to have been granted to Producer Company

1 [378M. Concession etc., to be deemed to have been granted to Producer Company.-- With effect from the date of transformation, all fiscal and other concessions, licences, benefits, privileges and exemptions granted to the inter-State co-operative society in connection with the affairs and business of the inter-State co-operative society under any law for the time being in force shall be deemed to have been granted to the Producer Company.]

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