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[Cites 0, Cited by 0] [Section 12A] [Entire Act]

Union of India - Subsection

Section 12A(2) in The Food Corporations Act, 1964

(2)In making an order under sub-section (1), the Central Government shall, as far as may be, take into consideration the functions which the Central Government has ceased or ceases to perform and the areas in which such functions have been or are performed.