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[Cites 0, Cited by 3] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(6) in The Coffee Act, 1942

(6)When coffee has been delivered or is treated as having been delivered for inclusion in the surplus pool, the registered owner whose coffee has been so delivered or is treated as having been so delivered shall retain no rights in respect of such coffee except his right to receive the payments referred to in section 34.