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[Cites 0, Cited by 0] [Section 26(13)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(13)(a) in The Sugar Development Fund Rules, 1983

(a)A monitoring agency, nominated by the Central Government, shall, carry out periodic reviews of the operation and financial performance, including its cash flow, and progress of the undertaking regarding implementation of the rehabilitation scheme.