Section 3(5)(i) in The Levy Sugar Price Equalisation Fund Act, 1976

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Union of India - Subsection

Section 3(5)(i) in The Levy Sugar Price Equalisation Fund Act, 1976

(i)the interest due on so much of such amount as was realised before the date of commencement of the Levy Sugar Price Equalisation Fund (Amendment) Act, 1984 (54 of 1984) and is not credited to the Fund together with interest at the aforesaid rate of twelve and a half per cent. per annum before the expiry of sixty days from the date of such commencement, and

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Union of India - Subsection

Section 3(5)(i) in The Levy Sugar Price Equalisation Fund Act, 1976