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THE SUGAR DEVELOPMENT FUND (AMENDMENT) ACT, 2002
No. 30 OF 2002
[27th May, 2002.]
An Act further to amend the Sugar Development Fund Act, 1982.
Be it enacted by Parliament in the, Fifty-third Year of the Republic of India as follows:—
Short title and commencement.
1. (1) This Act may be called the Sugar Development Fund (Amendment) Act, 2002.
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
Amendment of Act 4 of 1982.
2. In section 4 of the Sugar Development Fund Act, 1982, in sub-section (1),
(i) after clause (a), the following clauses shall be inserted, namely:—
"(aa) for making loans to any sugar factory or any unit thereof for bagasse-based co-generation power projects with a view to improving their viability; ,
(aaa) for making loans to any sugar factory or any unit thereof for production of anhydrous alcohol or ethanol from alcohol with a view to improving their viability;";
(ii) after clause (bb), the following clause shall be inserted, namely:—
"(bbb) for defraying expenditure on internal transport and freight charges to the sugar factories on export shipments of sugar with a view to promoting its export;".
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