Section 33(2)(b) in The Food Corporations Act, 1964

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Union of India - Subsection

Section 33(2)(b) in The Food Corporations Act, 1964

(b)in the case of a State Food Corporation, to the Central Government and the Food Corporation of India in the same proportion as the capital provided by them.

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Union of India - Subsection

Section 33(2)(b) in The Food Corporations Act, 1964