Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(12) in The Sugar Development Fund Rules, 1983

(12)The Financial Institution or the Scheduled Bank, as the case may be, shall treat the amount authorised [omitted] [The words under clause (a) [or clause (c)] of sub-rule (10) omitted vide GSR 599 dated 30.07.2012.] as a part of the promoters' contribution.