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Citedby 3 docs
M. Kumar vs Bharath Earth Movers Limited, ... on 22 January, 1999
Gurushantha Pattedar vs State Of Karnataka And Others on 25 May, 2000
K.T. Nagaraj And Anr. vs The Bangalore Mahanagara Palike ... on 16 April, 2003

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[Section 26] [Complete Act]
Central Government Act
Section 26(1) in The Food Corporations Act, 1964
(1) A Food Corporation shall, before the commencement of each year, prepare a statement of programme of its activities during the forthcoming year as well as a financial estimate in respect thereof.