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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(1)(b) in The Bombay Reorganisation Act, 1960

(b)the State Warehousing Corporation established under the Agricultural Produce (Development and Warehousing) Corporations Act, 1956 (28 of 1956), shall, as from the appointed day, continue to function in those areas in respect of which they were functioning immediately before that day, subject to the provisions of this section and to such directions as may, from time to time, be issued by the Central Government.