Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20A(4)] [Section 20A] [Entire Act]

Union of India - Subsection

Section 20A(4)(b) in The Sugar Development Fund Rules, 1983

(b)If the sugar factory has no cane price arrears for the said sugar seasons as per the cane price arrears position available with the Central Government on the date of submission of the claim or the latest information available with the Central Government at the time of finance concurrence, whichever is less, but it has Sugar Development Fund or Levy Sugar Price Equalisation Fund over dues, then the above amount payable to sugar factory shall be adjusted against Sugar Development Fund over dues and the balance against Levy Sugar Price Equalisation Fund over dues.