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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(5) in The Sugar Development Fund Rules, 1983

(5)The Committee may, with the previous approval of the Central Government, make any class or classes of sugar factory of a sugar undertaking ineligible to apply for loan under this rule:Provided that where the Committee decides that an applicant is not eligible, the reasons therefore shall be recorded in writing.