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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

Union of India - Subsection

Section 22A(5) in The Sugar Development Fund Rules, 1983

(5)An eligible sugar undertaking under this rule, shall make an application to the Committee in Form VII-A in duplicate along with a copy each of its balance sheet and profit and loss account for the last three consecutive years preceding the year in which the application is made.