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[Cites 0, Cited by 0] [Section 22(9)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(9)(a) in The Sugar Development Fund Rules, 1983

(a)The Committee shall after taking into account the recommendations of the sub-committee, and after considering the information or report obtained by the Committee tinder sub-rule (8), if any, and all relevant aspects, make its recommendations as to the amount of loan that may be made to the sugar undertaking.