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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4)(e) in The Tobacco Board Act, 1975

(e)not more than [ten members] [Substituted and Inserted by Act 57 of 1985, Section 2 (w.e.f. 1.12.1985) ] to be appointed by the Central Government from amongst growers of tobacco, dealers and exporters (including packers) of tobacco and tobacco products, manufacturers of tobacco products and from amongst persons who, in the opinion of the Central Government, are experts in tobacco marketing or agricultural economics: