(1)In this Act, unless the context otherwise requires,-(a)[ "auction platform" means an auction platform registered with the Board in accordance with the rules made under the Tobacco Board Act, 1975 or established by the Board under that Act:] [Inserted by Act 36 of 1978, s-7.](b)[ "Board" means the Tobacco Board established under section 4 of the Tobacco Board Act, 1975; [Original clause (a) and (b) re-lettered as (b) and (c). Original clause (c) omitted by Act 36 of 1978, s-7 . ](c)[ "prescribed" means prescribed by rules made under this Act;]
