Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3) in The Food Corporations Act, 1964

(3)Such capital shall be provided--
(a)by the Central Government after due appropriation made by Parliament by law for the purpose, and
(b)by the Food Corporation of India. in such proportion and subject to such terms and conditions as may be determined by the Central Government.