(2)Without prejudice to the generality of the foregoing provision, the measures referred to therein may provide for-(a)undertaking, assisting or encouraging scientific, technological and economic research;(b)training students in improved methods of planting, cultivation, manuring and spraying;(c)the supply of technical advice to rubber growers;(d)improving the marketing of rubber;(da)[ improving the quality of rubber and implementing the standards for quality, marking, labelling and packing for the rubber produced or processed in, imported into or exported from, India] [Inserted by Rubber (Amendment) Act, 2009 (4 of 2010) ](e)the collection of statistics from owners of estates, dealers, [manufacturers and processors] [Substituted for the words 'and manufactures' by Act 4 of 2010 ] ;(f)[ securing better working conditions and the provisions and improvement of amenities and incentives for workers; [Inserted by Act 54 of 1954, Section 9. ](g)carrying out any other duties which may be vasted in the Board under rules made under this Act.]
