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[Cites 0, Cited by 0] [Section 22A(3)] [Section 22A] [Entire Act]

Union of India - Subsection

Section 22A(3)(iv) in The Sugar Development Fund Rules, 1983

(iv)subject to fulfilment of conditions specified in sub-clauses (i) to (iii), the estimated or actual cost of machinery or equipment which are not new shall be deducted from the estimated or actual cost of the project before arriving at the eligible project cost for the purpose of Fund loan;