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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20(12)] [Section 20] [Entire Act] Union of India - Subsection Section 20(12)(c) in The Sugar Development Fund Rules, 1983 (c)if the claim has already been settled, the sugar undertaking shall be liable to refund the amount along with such interest as the Committee may decide.