LexSection 15 — Power to permit export without certificate.
The Spices Board Act, 1986
The Central Government may, if satisfied that it is necessary or expedient, so to do, in public interest, by notification in the Official Gazette and subject to such conditions, if any, as may be specified therein, permit any body or other agency to commence or carry on the business of export of spices without a certificate.Open in Lexace · Ask the AI about this section