Section 13(1)(a) in The Levy Sugar Price Equalisation Fund Act, 1976

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Union of India - Subsection

Section 13(1)(a) in The Levy Sugar Price Equalisation Fund Act, 1976

(a)makes any default in crediting to the Fund any excess realisations made by him or any part thereof any excess realisation made by him or any interest due on such excess realisation or any part of such excess realisation or interest, or

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Union of India - Subsection

Section 13(1)(a) in The Levy Sugar Price Equalisation Fund Act, 1976