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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1) in The Spices Board Act, 1986

(1)Without prejudice to foregoing provisions of this Act, the Board shall, in the discharge of its functions and duties under this Act, be bound by such direction of questions of policy as the Central Government may give in writing to it from time to time;Provided that the Board shall as far as practicable, be given an opportunity to express its views before any direction is given under this sub-section.