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

Union of India - Subsection

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

(b)The agreement referred to in clause (a) above, shall contain the terms and conditions with regard to the utilisation of the loan including monitoring of the implementation of the project by an agency designated by the Central Government in this behalf, the period of repayment including the number and amount of instalment, payment of interest, the manner of such repayment or payment, security to be provided for the loan and any other matter incidental to the loan.