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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

Union of India - Subsection

Section 3A(viii) in The Southern State (Regulation of Export of Rice) Order, 1964

(viii)[ not exceeding twenty kilograms in weight in the aggregate at one time by a bona fide resident of the border areas for domestic consumption.] [Inserted by G.S.R. 23(E), dated 30th January, 1975.]