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[Cites 0, Cited by 1] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3) in The Tea Act, 1953

(3)No permit for the passage of any tea or tea seed by land into any of the [* * *] Portuguese Settlements bounded by India shall be granted under sub-section (1) of section 5 of the Land Customs Act, 1924 (19 of 1924) unless the application for such permit is accompanied by a permit granted in this behalf by the Board covering the quantity to be passed.