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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Central Provinces And Berar - Subsection

Section 14(2) in The Central Provinces and Berar Agricultural Produce Market Act, 1935

(2)The conditions in which such money shall be raised and the time within which the same shall be repayable shall be subject to the previous sanction of the State Government.