Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act] Union of India - Subsection Section 27(3)(a) in The Sugar Development Fund Rules, 1983 (a)the nodal agencies shall certify that the loans have been utilised by the sugar factories for clearance of cane price arrears or cane price dues; and