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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(8) in The Sugar Development Fund Rules, 1983

(8)The Central Government may, after consideration of the recommendation of the Committee and any other relevant facts, authorise restructuring subject to such terms and conditions as the Central Government may decide and communicate to the sugar undertaking for acceptance of the same by the sugar undertaking in writing.