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18. Sale of coffee, how made.- No registered owner shall sell coffee unless either - (a) it has been cured at or is delivered to the buyer through a curing establishment licensed under section 28, or (b) it is sold under and in accordance with the provisions of a licence procured from the Board under section 24. 1.Subs. by Act 48 of 1961, s. 6, for sub-section (1) (w.e.f. 19-4-1962). 2.Sub-section (2) omitted by s. 6, ibid. (w.e.f. 19-4-1962). 3.Sub-section (4) omitted by s. 6, ibid. (w.e.f. 19-4-1962). 4.Subs. by Act 7 of 1943, s. 5, for s. 16. 5.The words "after consultation with the Board" omitted by Act 50 of 1954, s. 15 (w.e.f. 1-8-1955). 6.Subs. by Act 23 of 1994, s. 5, for s. 17 (w.e.f. 14-1-1994).    |
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