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[Cites 0, Cited by 0] [Section 21(11)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(11)(i) in The Sugar Development Fund Rules, 1983

(i)The loan for modernization or rehabilitation shall be disbursed by the Central Government to the concerned sugar undertaking or paid by it to the financial institutions for disbursement to the concerned sugar undertaking, either in lump sum or in two or more instalments as may be considered necessary by the Central Government, after an agreement is executed between the Central Government, the concerned State Government, the participating financial institutions or scheduled banks and the sugar undertaking concerned.