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Section 4A — Power of Central Government to regulate or prohibit transport from State to State

The Destructive Insects and Pests Act, 1914
1 [4A. Power of Central Government to regulate or prohibit transport from State to State of insects or articles likely to infect.-- The Central Government may, by notification in the Official Gazette, prohibit or regulate, subject to such conditions as the Central Government may impose, the export from a State or the transport from one State to another State 2 *** of any article or class of articles likely to cause infection to any crop or of insects generally or any class of insects.]

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