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

Union of India - Subsection

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

(iv)The repayment of the loan for modernization or rehabilitation together with interest thereon, shall commence after the expiry of such period as may be decided by the Central Government after due verification by financial institution subject to a maximum of five years, reckoned from the date of disbursement of the loan from the Fund and the loan from the Fund along with the interest due thereon, shall be recoverable in half-yearly instalments not exceeding ten in number.