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food
[
Section 12A(4B)(b)
] [
Section 12A(4B)
] [
Section 12A
] [
Complete Act
]
Central Government Act
Section 12A(4B)(b)(i) in The Food Corporations Act, 1964
(i) in a case falling under clause (a), be deemed to have exercised an option under sub- section (4); and