Section 3(5C) in The Levy Sugar Price Equalisation Fund Act, 1976
(5C)The provisions of sub-section (5B) shall apply in relation to every amount representing the difference between the controlled price and the interim price allowed by the court which, immediately before the commencement of the Levy Sugar Price Equalisation Fund (Amendment) Act, 1984 (54 of 1984)—(a)is held by any producer with any other person or with any court, Government, bank or other authority mentioned in clause (a) of that sub-section, or(b)is under the cover of any guarantee mentioned in clause (b) of that sub-section,notwithstanding that the final disposal of the proceedings of the court aforesaid took place before such commencement and for this purpose the reference in that sub-section to “final disposal of the proceedings of the court” shall be construed as a reference to such commencement.
