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[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(3)(b) in The Tea Act, 1953

(b)direct any person growing, manufacturing or holding in stock tea or tea waste to sell the whole or a part of such tea or tea waste so grown or manufactured during any specified period, or to sell the whole or a part of the tea or tea waste so held in stock, to such person or class of persons and in such circumstances as may be specified in the order;