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Union of India - Section

Section 2 in The Food Corporations (Amendment) Act, 2001

2. Amendment of section 27 of Act 37 of 1964 .-

In section 27 of the Food Corporations Act, 1964 (hereinafter referred to as the principal Act), in sub- section 1, for the proviso, the following proviso shall be substituted, namely:-" Provided that the amount borrowed by a Food Corporation under clause (b) shall not at any time exceed ten times the paid- up capital and the reserve fund established under section 33.".