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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(4) in The Sugar Development Fund Rules, 1983

(4)Any eligible sugar undertaking under sub-rule (1) shall make an application for the loan for modernization or rehabilitation to the Committee [Omitted] [Omitted vide GSR 67 (E) dated 29.01.03 [for rehabilitation]] in Form II-A along with [two] [Substituted vide GSR 599 dated 30.07.2012.] certified copies thereof.