Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 20 in The Spices Board Act, 1986 20. Grants and loans by the Central Government. - The Central Government may, after due appropriation made by Parliament by law, in this behalf, made to the Board grants and loans of such sums of money as that Government may consider necessary.
