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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2) in Agricultural And Processed Food Products Export Development Authority Act, 1985

(2)Where the operation of any provision of this Act has under sub-section (1) been suspended or relaxed indefinitely, such suspension or relaxation may, at anytime while this Act remains in force, be removed by the Central Government by notification in the Official Gazette.