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[Cites 0, Cited by 0] [Section 16A] [Entire Act]

Union of India - Subsection

Section 16A(1) in The Sugar Development Fund Rules, 1983

(1)The Central Government, having regard to the availability of sugar and such other factors as it may consider necessary, and after consultation with the Committee, may sanction and notify schemes, to give loans for modernisation of sugar factories to purchase and install machinery and equipment required for simultaneous processing of raw sugar with crushing of cane for the manufacture of sugar.