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[Cites 0, Cited by 0] [Section 12A(4A)] [Section 12A] [Entire Act]

Union of India - Subsection

Section 12A(4A)(ii) in The Food Corporations Act, 1964

(ii)does not exercise the option as required by this sub-section, the option already exercised by him shall be deemed to have been validly exercised by him under sub-section (4).