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[Cites 0, Cited by 11] [Entire Act]

Union of India - Section

Section 5 in The Coffee Act, 1942

5. Incorporation of the Board .-

The Board shall be a body corporate by the name of the [[* * *] Coffee Board] having perpetual succession and a common seal, with power to acquire and hold property, both movable and immovable and to contract, and shall by the said name sue and be sued.