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

Union of India - Subsection

Section 16A(4) in The Sugar Development Fund Rules, 1983

(4)The repayment of loans sanctioned under any scheme under sub-rule (1) together with interest shall be made in [eight equal half yearly instalments] and shall commence on expiry of one year from the date of disbursement of the loan.]Please see Notification dated 20.7.09 for the scheme