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[Cites 0, Cited by 0] [Section 19(13A)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(13A)(a) in The Sugar Development Fund Rules, 1983

(a)Every occupier of a sugar factory shall set apart the amount, if any received from the Central Government by way of subsidy towards interest, storage and insurance on the quantity of buffer stock of sugar and credit the amount so set apart to a separate account with his banker with whom he has a separate account under clause (a) of sub-rule (13), for the purpose provided in clause (b) of this sub-rule.