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[Cites 0, Cited by 0] [Section 19A(3)] [Section 19A] [Entire Act]

Union of India - Subsection

Section 19A(3)(b) in The Sugar Development Fund Rules, 1983

(b)If an occupier contravenes the provisions of clause (a) of sub-rule (3) he shall be ineligible for buffer subsidy for the entire period and the buffer subsidy already paid shall be recovered with due interest thereon at the rate notified by the Department of Economic Affairs to be charged from private companies plus penal interest of 2.5% per annum.