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[Cites 0, Cited by 0] [Section 19(13)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(13)(b) in The Sugar Development Fund Rules, 1983

(b)The amount credited to the separate account shall not be used by the said occupier for any purpose other than for payment of price, including arrears of price, payable for the sugarcane purchased by the sugar factory;