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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(b) in Rice-Milling Industry (Regulation) Act, 1958

(b)the replacement of any parts of the machinery of a rice mill has resulted in an increase in the productive capacity of the rice mill, the Central Government may, after giving the owner of the rice mill an opportunity of being heard, decide the question and the decision of the Central Government thereon shall be final.