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[Cites 0, Cited by 0] [Section 19A(17)] [Section 19A] [Entire Act]

Union of India - Subsection

Section 19A(17)(b) in The Sugar Development Fund Rules, 1983

(b)If any Bank authority which is the principal banker of the sugar factory for extending loan towards working capital, declines to extend the additional credit for whatsoever reason, the sugar factory shall be eligible to get the Buffer subsidy to the extent of normal credit calculated in accordance with item (1) (a) of sub-rule (12) and such sugar factory shall submit a certificate from the concerned bank in this regard as per Annexure-III to Form-X.