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[Cites 0, Cited by 8] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1) in The Food Corporations Act, 1964

(1)The Central Government may, on a request received in this behalf from the State Government or Governments concerned or otherwise, by notification in the Official Gazette, establish a Board of Management for a State or two or more contiguous States, if no State Food Corporation is functioning in such State or States.