Section 3(5D)(b) in The Levy Sugar Price Equalisation Fund Act, 1976

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Union of India - Subsection

Section 3(5D)(b) in The Levy Sugar Price Equalisation Fund Act, 1976

(b)in a case falling under clause (b) of that sub-section, have effect as if it had been made in accordance with the guarantee given by the bank or other person crediting the amount and for this purpose such guarantee shall be deemed to have provided for such crediting.

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Union of India - Subsection

Section 3(5D)(b) in The Levy Sugar Price Equalisation Fund Act, 1976