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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(5)(c) in The Sugar Development Fund Rules, 1983

(c)a certified copy of the Application made for Removal of Excisable Goods (FORM A.R.E. 1) certifying that the consignment of sugar has been shipped of;