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32. Pool fund.- (1) To the pool fund shall be credited all sums realised by sales by the Board of Coffee from the surplus pool. (2) 4[The pool fund] shall be applied only to - (a) the making to registered owners of estates of payments proportionate to the value of the coffee delivered by them for inclusion in the surplus pool; (b) the costs of storing, curing and marketing coffee deposited in and of administering the surplus pool ; (c) the purchase of coffee not delivered for inclusion in the surplus pool: 5[Provided that where, after the requirements of the, clauses of this sub-section have been met, there remains any excess in the pool fund, the Board may, with the previous sanction of the Central Government, transfer the whole or any part of such excess to the credit of the general fund.]    |
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