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[Cites 0, Cited by 0] [Section 26(13)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(13)(b) in The Sugar Development Fund Rules, 1983

(b)The monitoring agency shall, from time to time, with the approval of the Central Government, advise the undertaking to take corrective steps to' ensure that projected parameters of the scheme are met.