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[Cites 0, Cited by 0] [Section 19A(6)] [Section 19A] [Entire Act]

Union of India - Subsection

Section 19A(6)(a) in The Sugar Development Fund Rules, 1983

(a)Every occupier shall maintain the allocated buffer stock in good condition and in case of any damage or loss to the buffer stock, the occupier of that sugar factory shall replace the same with new stock at his own cost within thirty days of such damage or loss and shall furnish a certificate from the concerned Central Excise Authority for such replacement in Annexure-I of the Form-X, along with the claim.