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

Union of India - Subsection

Section 16(2) in The Sugar Development Fund Rules, 1983

(2)Any eligible sugar undertaking under sub-rule (1); may make an application to the Committee in, Form-II, along with [two] [Substituted vide GSR 599 dated 30.07.2012.] certified copies thereof.