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[Section 12A] [Complete Act]
Central Government Act
Section 12A(7) in The Food Corporations Act, 1964
(7) Nothing contained in sub- section (1) shall apply to the members of the Central Secretariat Service or any other service or to persons on deputation to the Department referred to in that sub- section or to any of its attached or subordinate offices from any Ministry of the Central Government or from any State Government or from any organisation.]