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[Cites 0, Cited by 0] [Section 22A(13)] [Section 22A] [Entire Act]

Union of India - Subsection

Section 22A(13)(i) in The Sugar Development Fund Rules, 1983

(i)The disbursement of the loan authorised by the Central Government under sub-rule (9) shall be preceded by a tripartite agreement between the Central Government, the sugar undertaking and the Financial Institution or the scheduled bank, or a bilateral agreement between the Central Government and the sugar undertaking, as the case may be.