AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

28. Lending by Food Corporation on security of foodgrains.-

A Food Corporation may lend or advance money to any person engaged in the production of foodgrains upon the security of foodgrains or such other security as may be prescribed, for any purpose connected with such production.



Food  Corporations Act, 1964 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys