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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(10) in The Food Corporations Act, 1964

(10)Where a Board of Management has been established--
(i)for a State, or
(ii)for two or more States, then such Board shall stand dissolved--
(a)in the case referred to in clause (i), on the establishment of a Food Corporation for that State, and
(b)in the case referred to in clause (ii), on the establishment of such Corporation for any one or more of such States.