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[Cites 0, Cited by 0] [Section 20(7)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(7)(iv) in The Sugar Development Fund Rules, 1983

(iv)[ where a sugar undertaking in respect of a sugar factory has preferred to transport export consignments of sugar by road instead of railway, the claim for reimbursement of expenditure on internal transport and freight charges shall be restricted to the total of transportation charges and railway freight charges as specified in clauses (i) to (iii) or the actual transportation charges by road incurred by the sugar undertaking in respect of a sugar factory, whichever is less.] [Substituted vide GSR 599 dated 30.07.2012.]