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[Cites 0, Cited by 0] [Section 22A(8)] [Section 22A] [Entire Act]

Union of India - Subsection

Section 22A(8)(ii) in The Sugar Development Fund Rules, 1983

(ii)The Committee may also, with the previous approval of the Central Government; issue directions to the subcommittee to make a recommendation directly to the Central Government on the amount of loan that may be made to the sugar undertaking.