Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3) in The Sugar Development Fund Rules, 1983

(3)[[(a)] [Substituted vide GSR 838(E) dated 14.11.85 for The amount of loan advanced under this rule shall carry such rate of interest as may be decided by the Central Government from time to time.] The repayment of the loan shall commence on the expiry of moratorium. of three years reckoned from the date of disbursement of the said loan and shall be repaid in equal [half yearly instalments not exceeding eight in number and the interest on the loan shall be paid half yearly] [Substituted vide GSR 599 dated 30.07.2012.] after the expiry of one year from the date of drawal of loan]
(b)[Omitted] [Deleted vide GSR 188(E) dated 9.3.07.]