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Union of India - Section

Section 15 in The Spices Board Act, 1986

15. Power to permit export without certificate.

- The Central Government may, if satisfied that it is necessary or expedient, so to do, in public interest, by notification in the Official Gazette and subject to such conditions, if any, as may be specified there in, permit any body or other agency to commence or carry on the business of export of spices without a certificate.Chapter - V Control By The Central Government