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[Cites 0, Cited by 0] [Section 16(1A)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1A)(e) in The Sugar Development Fund Rules, 1983

(e)if such sugar undertaking is a defaulter in respect of repayment of loan availed under Sugar Development Fund or in payment of any dues under the Levy Sugar Price Equalisation Fund in respect of any of its sugar factories.]