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

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Union of India - Subsection

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

(ii)the interest due on so much of such amount as is realised after such commencement and not credited to the Fund together with interest at the aforesaid rate of twelve and a half per cent. per annum within sixty days from the date on which such amount was realised,

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Union of India - Subsection

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