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

Union of India - Subsection

Section 7(d) in The Emergency Risks (Undertakings) Insurance Scheme

(d)If any doubt arises whether the insurable value of the standing tea crop in any garden has been correctly computed in accordance with the principles set out in the proviso to sub-paragraph (a), the matter shall be referred to the Chairman, Tea Board, whose decision thereon shall be final.