Section 20(11) in The Sugar Development Fund Rules, 1983
(11)[ The reimbursement claim of the sugar undertaking in respect of a sugar factory shall be settled within forty-five days of the receipt of the complete documents from the sugar undertaking in respect of that sugar factory unless the Central Government has communicated in writing to the sugar undertaking in respect of that sugar factory to furnish any requisite document within the said period.] [Substituted vide GSR 599 dated 30.07.2012.]
