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INTRODUCTION
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PREAMBLE
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CHAPTER I : SYNOPSIS
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1 |
Short title, extent and duration
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2 |
Declaration as to expediency of Union control
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3 |
Definitions
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4 |
Constitution of the Board
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5 |
Incorporation of the Board
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6 |
Vesting of property in the Board
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7 |
Committees, staff and agents
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8 |
Salary and allowances of Chairman
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9 |
Chief Coffee Marketing Officer, Secretary and other staff
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10 |
Dissolution of the Board
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11 |
Duty of customs
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12 |
Repealed
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13 |
Payment of proceeds of duty to the Board
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14 |
Registration of owners of coffee estates
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15 |
Power of State Government to make rules
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16 |
Fixation of prices for sale of coffee
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17 |
Sale of coffee in excess of free sale quota
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18 |
Sale of coffee, how made
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19 |
Storage of sale of coffee on or from unregistered estate
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20 |
Export of coffee
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21 |
Re-import of coffee exported from India
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22 |
Free sale quota
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23 |
Returns to be made by registered owners
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24 |
Licences for sale of uncured coffee
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25 |
Surplus coffee and surplus pool
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26 |
Sales of coffee by the Board
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27 |
Coffee to be cured in licensed curing establishments
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28 |
Licensing of curing establishments
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29 |
Information to be supplied to the Board in connection with curing
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30 |
Separate funds to be maintained by the Board
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31 |
General Fund
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32 |
Pool fund
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32A |
Power of the Board to make donation to the Gandhi National Memorial Fund
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33 |
Power to borrow
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34 |
Payments to registered owners
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35 |
Failure to register
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36 |
Contraventions of sections 16, 17 and 18
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37 |
Unlicensed during establishment
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37A |
Contravention of section 23(1)
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38 |
False returns
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38A |
Contravention of section 25
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38B |
Powers to seize coffee withheld from inclusion in surplus pool
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39 |
Obstruction
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39A |
Offences by companies
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40 |
Cognizance of offences
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41 |
Power of Board to determine amount of coffee sold by an estate
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42 |
Control by the Central Government
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43 |
Appeals to the Central Government
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44 |
Inspection of records
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45 |
Accounts of the Board
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46 |
Inspection of records of the Board and obtaining of copies
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47 |
Contracts
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47A |
Bar of legal proceedings
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48 |
Power of the Central Government to make rules
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49 |
Repeal of Act 14 of 1935
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50 |
Repeals and savings
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