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[Section 12A(4A)(b)] [Section 12A(4A)] [Section 12A] [Complete Act]
Central Government Act
Section 12A(4A)(b)(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).