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 1] [Entire Act] Union of India - Section Section 52 in The Spices Board Act, 1986 52. Tamarind In any form including curry powders, spice oil, oleoresins and other mixtures where spice content is predominant. S. No. 27 to 52 added vide notification S. O. No. 3130 dated 8.11.1990.
