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[Cites 0, Cited by 0] [Section 20A(3)] [Section 20A] [Entire Act]

Union of India - Subsection

Section 20A(3)(b) in The Sugar Development Fund Rules, 1983

(b)Delayed submissions beyond ninety days but upto a maximum of one hundred eighty days from the date of issue of last bank certificate of export and realization would be allowed, subject to a deduction of 10 per cent of the admissible amount.