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[Cites 0, Cited by 0] [Section 16(9)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(9)(iv) in The Sugar Development Fund Rules, 1983

(iv)[The repayment of loan under this rule together with interest thereon shall commence after the expiry of one year from the date of repayment/ payment of institutional loan and interest thereon in full or on the expiry of [a period of five years reckoned from the date of disbursement of fund loan, whichever is earlier, and loan from the fund along with interest due thereon shall be recoverable in half yearly instalments not exceeding ten.] [Inserted vide GSR 599 dated 30.07.2012.]