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

Union of India - Subsection

Section 12(2) in The Spices Board Act, 1986

(2)On receipt of such application, the Board shall :-
(a)if the application is not in the prescribed form or does not contain any of the prescribed particulars, return the application to the applicant; or
(b)if the application is in the prescribed form and contains the prescribed particulars, grant the certificate subject to such terms and conditions as may be determined by regulations.