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[Cites 0, Cited by 0] [Section 16(9)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(9)(i) in The Sugar Development Fund Rules, 1983

(i)Every disbursement of a loan referred to in sub-rule (7) shall be preceded by a bilateral agreement between the Central Government and the sugar undertaking concerned or, as the case may be, by a tripartite agreement between the Central Government, the sugar undertaking concerned and the [nodal agency so appointed by the Central Government on its behalf] [Substituted vide GSR 599 dated 30.07.2012.]