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[Cites 0, Cited by 1] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The Tea Act, 1953

(3)Subject to such control and restrictions as may be prescribed, the Board may constitute other standing Committees or ad hoc Committees for exercising any power or discharging any duty of the Board or for enquiring into or reporting and advising on any matter which the Board may refer to them.