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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(5) in The Sugar Development Fund Rules, 1983

(5)[Omitted] [Omitted vide GSR 817(E) dated 20.12.84 [Every occupier of a sugar factory shall, within fifteen days of the date of issue of the communication under clause(3), furnish a compliance report, in triplicate, in Form-IV to the Central Government]]