Section 2(f) in The Sugar Development Fund Rules, 1983
(f)'Committee' means the Standing Committee constituted under rule 6;(ff)[ "Committee for rehabilitation" means the Committee constituted by the Central Government to consider and recommend rehabilitation of a sugar undertaking in the co-operative sector that has eroded its net worth;] [Inserted vide GSR 584(E) dated 19.8.02.](fff)[ "Co-operative Bank" shall have the same meaning as assigned to it in clause (cci) of Section 56 of the Banking Regulation Act, 1949 (10 of 1949)] [Inserted vide GSR 279(E) dated 10.4.08.];
