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[Cites 0, Cited by 0] [Section 19A(6)] [Section 19A] [Entire Act]

Union of India - Subsection

Section 19A(6)(b) in The Sugar Development Fund Rules, 1983

(b)If an occupier fails to adhere to the time limit referred in clause (a) of sub-rule (6), he shall be deemed to have dismantled the buffer stock and shall be ineligible for buffer subsidy for subsequent period including the relevant quarter.