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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1) in The Spices Board Act, 1986

(1)There shall be constituted a fund to be called the Spices Board Fund and there shall be credited thereto-
(a)any grants and loans made to the Board by the Central Government under section 20;
(b)all fees levied and collected in respect of certificates granted under this Act; and,
(c)all sums received by the Board from such other sources as may be decided upon by the Central Government.