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[Cites 0, Cited by 0] [Section 22(15)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(15)(a) in The Sugar Development Fund Rules, 1983

(a)The disbursement of the loan authorised by the Central Government under sub-rule (10) shall be preceded by a tripartite agreement between the Central Government, the sugar undertaking and the Financial Institution or the Scheduled Bank, or a bilateral agreement between the Central Government and the sugar undertaking, as the case may be.