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[Cites 0, Cited by 0] [Section 20A] [Entire Act]

Union of India - Subsection

Section 20A(1) in The Sugar Development Fund Rules, 1983

(1)Notwithstanding anything contained in these rules, the Central Government may, from time to time decide to defray expenditure for the purposes of internal transport and freight charges which would include ocean freight, handling and marketing charges on exports of domestically manufactured sugar.