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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(5) in The Sugar Development Fund Rules, 1983

(5)The Committee may, with the previous approval of the Central Government make any class or classes of sugar undertaking ineligible for loan under this rule.Provided that where the Committee decides that an applicant is not eligible, reasons therefore shall be recorded in writing: