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Citedby 12 docs - [View All]
Food Corporation Of India vs State Of Gujarat And Ors. on 15 July, 1983
Jan Mohammad Noor Mohammad Begban vs State Of Gujarat And Another on 18 August, 1965
+ W.P.(C) 4278/20 vs Gnctd & Ors on 28 July, 2011
M/S. Katwe Jaggery Traders, Hubli ... vs State Of Karnataka And Others on 28 May, 1990
Hansraj Devram And Anr. vs State Of Gujarat Anr. on 13 July, 1973

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[Section 6] [Complete Act]
Central Government Act
Section 6(2) in The Agricultural Produce Cess Act, 1940
(2) The amount so due shall be paid by the Central Government to the Council at intervals of not more than six months.