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47. Contracts.- All Contracts for the sale of coffee in so far as they are at variance with the provisions of this Act shall be void: Provided that nothing contained in this section shall apply to contracts to which under section 47 of the Coffee Market Expansion Ordinance, 1940 (13 of 1940), that Ordinance did not apply. 1.Added by Act 7 of 1943, s. 15. 2.Subs. by Act 50 of 1954, s. 20, for certain words (w.e.f. 1-8-1955). 3.Ins. by Act 7 of 1943, s. 16. 4.The words "by the estate" omitted by s. 16, ibid. 5.The words "to whom an internal sale quota is allotted" omitted by Act 7 of 1943, s. 17.    |
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