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M/S Ram Prasad Ram Swaroop vs Kums,Alwar on 4 May, 2010
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[Section 9] [Complete Act]
Central Government Act
Section 9(2) in The Agricultural Produce Cess Act, 1940
(2) In particular and without prejudice to the generality of the foregoing power, the Central Government may make rules regulating the expenditure of the money paid to the Council under section 6 and providing for the creation, maintenance and management of the reserve fund referred to in section 8.
1. Subs. by Act 40 of 1970, s. 5, for" the representatives of the Central Legislature". 2 For such rules see Gazette of India, 1940, Pt. I, p. 1353.