Section 26A in The Sugar Development Fund Rules, 1983
26A. [ Restructuring of loans affected by natural calamities. [Inserted by Notification No. G.S.R. 885(E), dated 17.9.2018 (w.e.f. 27.9.1983).]
- Where, on occurrence of any natural calamity in a State, the Government of that State has declared such calamity in the Official Gazette of the State, the Central Government may, on the request from that State Government, grant moratorium for such period, as it deems fit, for repayment of loan, extend the period for repayment of loan and accordingly restructure the repayment of the loan granted in accordance with these rules.] [Substituted vide GSR 599 dated 30.07.2012.][Chapter XVI] [Inserted vide GSR 279(E) dated 10.04.10.] Provision of interest subvention to sugar factories towards interest on loans
