Section 49(2)(j) in The Tea Act, 1953

[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(2)(j) in The Tea Act, 1953

(j)the conditions subject to which the Board may borrow;

(ja)[ the amounts for the purposes of the proviso to section 28-A;] [ Inserted by Act 24 of 1986, Section 4 (w.e.f. 15.8.1986).]