Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(3) in The Sugar Development Fund Rules, 1983

(3)A sugar factory of a sugar undertaking, which is in default of payment that has become due in respect of the Fund and the Levy Sugar Price Equalisation Fund, [in respect of any of the sugar factories or units thereof] [Inserted vide GSR 599 dated 30.07.2012.] shall not be eligible to apply for a loan under this rule.