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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Tea (Distribution and Export) Control Order, 2005

(2)Wholly produced or obtained. - Within the meaning of clause (a) of subparagraph (1) of this paragraph, tea shall be considered as wholly produced or obtained in India if the said tea is manufactured from the leaves of Camellia Sinensis (L) O Kuntze grown only in India.