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[Cites 0, Cited by 0] [Section 20A(2)] [Section 20A] [Entire Act]

Union of India - Subsection

Section 20A(2)(b) in The Sugar Development Fund Rules, 1983

(b)for the sugar manufactured by the sugar mills located in other than the coastal States of India, the payment shall be at a rate of rupees 1450 per tonne of sugar exported: