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 2] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2) in The Tea Act, 1953

(2)Any such order may for reasons to be specified therein-
(a)fix prices for such tea differently in different localities or for different classes of dealers, or for growers of tea or manufacturers;
(b)instead of specifying the price or prices to be charged, direct that price or prices shall be computed in such manner and by reference to such matters as may be provided by the order.