Section 4(2)(c) in The Coffee Act, 1942

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Union of India - Subsection

Section 4(2)(c) in The Coffee Act, 1942

(c)such number of other members not exceeding twenty-nine as the Central Government may think expedient to be appointed by that Government by notification in the Official Gazette from among persons who are in its opinion capable of representing,--

(i)Governments of the principal coffee-growing States;

(ii)coffee-growing industry;

(iii)coffee trade interests;

(iv)curing establishments;

(v)interests of labour;

(vi)interests of consumers; and

(vii)such other interests as, in the opinion of the Central Government, ought to be represented on the Board.

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Union of India - Subsection

Section 4(2)(c) in The Coffee Act, 1942