Section 25(6) in The Sugar Development Fund Rules, 1983
(6)In case of two consecutive defaults in repayment of the-loan or instalment thereof, the Central Government shall realise the entire amount of loan along with the interest and the additional interest thereon from any of the security provided for the loan under sub-rule (5) above or any claim of [any sugar factory under the sugar undertaking] [Substituted vide GSR 599 dated 30.07.2012.] against the Central Government.[Chapter XV] [Inserted vide GSR 749(E) dated 5.12.07.] [Restructuring of loans] [Substituted 'Restructuring of loans of potentially viable sick sugar undertaking' by Notification No. G.S.R. 885(E), dated 17.9.2018 (w.e.f. 27.9.1983).]
