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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(7) in The Tea Act, 1953

(7)Any other thing or action done or taken before the commencement of this Act by the Indian Tea Licensing Committee or the Central Tea Board shall so long as it is not inconsistent with any of the provisions of this Act, be as valid and effectual as if it had been done or taken by the Board after the commencement of this Act.