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26. Sales of coffee by the Board.- (1) The Board shall take all practical measures to market the coffee included in the surplus pool, and all sales thereof shall be conducted by or through the Board. (2) The Board may purchase for inclusion in the surplus pool coffee not delivered for inclu - sion in it. 1.Ins. by Act 7 of 1943, s. 8. 2.Subs. by Act 23 of 1994, s. 8, for "an internal sale quota" (w.e.f. 14-1-1994). 3.Subs. by s. 9, ibid., for "internal sale quota" (w.e.f. 14-1-1994). 4.Subs by s. 10, ibid., "for internal sale quota" (14-1-1994). 5.Ins. by Act 7 of 1943, s. 10. 6.Subs. by s. 10, ibid., for "internal sale quota" (w.e.f. 14-1-1994). 7.Added by Act 50 of 1954, s. 17 (w.e.f. 1-8-1955). 8.Ins. by Act 7 of 1943, s. 10.    |
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