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[Cites 0, Cited by 0] [Section 19(14A)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(14A)(d) in The Sugar Development Fund Rules, 1983

(d)furnished to the Central Government or to the Chief Director the monthly return of the quantity of non-levy sugar sold and the amount of sale proceeds then, the amount paid as advance shall be recovered forthwith.]