(1)The Central Government may [if it deems necessary] [Inserted by Rubber (Amendment) Act, 2009 (4 of 2010) ] [***] [The words, brackets and figures " after consulting the Rubber Price Advisory Committee constituted under sub-section (1) of section 7" omitted by Act 54 of 1954, Section 15.], by [order] [For such orders, see Gazette of India, 1947, Pt. I, p. 1380 and by Act 54 of 1954, Extraordinary, p. 1383. ] published in the Official Gazette, fix the maximum price or the minimum price or the maximum and minimum prices to be charged, in the course of a business of any class specified in the order, for rubber of any description so specified
