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[Cites 0, Cited by 0] [Section 19A(11)] [Section 19A] [Entire Act]

Union of India - Subsection

Section 19A(11)(a) in The Sugar Development Fund Rules, 1983

(a)interest (R) at the rate as specified by the Department of Economic Affairs, Ministry of Finance, to be charged from the private companies or actual rate of interest for the quarter (excluding additional or penal Interest) charged by the bank on advance given to sugar factory against the buffer stock, whichever is less.