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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(ii) in The Southern State (Regulation of Export of Rice) Order, 1964

(ii)the State Government concerned or by an officer authorized in this behalf by that Government subject to the condition that such exports under permits shall be regulated in accordance with such directions as may be issued by the Central Government in this behalf from time to time.]