Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(5) in The Coffee Act, 1942

(5)The Board may, with the consent of a registered owner, [* * *] [The words " before an internal sale quota has been allotted to an estate" omitted by Act 7 of 1943, Section 10 (w.e.f. 26.3.1943).] treat as having been delivered for inclusion in the surplus pool any coffee from such estate which the registered owner may agree to have so treated.