Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Grant of Loans to Licensed Salt Manufacturers (Repeal) Rules, 2003 CONTENTS 1. Short title and commencement 2. Repeal 3. Saving Grant of Loans to Licensed Salt Manufacturers (Repeal) Rules, 2003 In exercise of the powers conferred by Sec. 6 of the Salt Cess Act, 1953 (49 of 1953) the Central Government hereby makes the following rules, namely : 1. Short title and commencement :- (1) These rules may be called the Grant of Loans to Licensed Salt Manufacturers' (Repeal) Rules, 2003 . (2) They shall come into force on the date of their publication in the Official Gazette. 2. Repeal :- The grants of loans to Licensed Salt Manufacturers Rules, 1990 are hereby repealed. 3. Saving :- Notwithstanding such repeal, the Central Government shall have the right to recover the full amount of the Loan or unpaid balance thereof together with interest accrued on such loan as per the terms and conditions of the loan sanctioned or granted under the repealed rules.