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[Cites 0, Cited by 1] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(1) in The Food Corporations Act, 1964

(1)A Food Corporation may, with the previous sanction of the Central Government, by notification in the Official Gazette, make regulations not inconsistent with this Act and the rules made thereunder, to provide for all matters for which provisions is necessary or expedient for the purpose of giving effect to the provisions of this Act.