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7. Committees, staff and agents.- (2) The Board may appoint such committees for such purposes and may employ such staff as it thinks necessary for the efficient discharge of its functions under this Act. (3) The Board may authorise agents to discharge on its behalf its functions in relation to the marketing, storing and curing of coffee. 1.Sub-section (3) which was ins. by Act 7 of 1943, s. 3, omitted by Act 48 of 1961, s. 3 (w.e.f. 19-4-1962). 2.The original sub-section (2) renumbered as sub-section (4) by Act 7 of 1943, s. 3. 3.Ins. by Act 50 of 1954, s. 6 (w.e.f. 1-8-1955). 4.Subs. by Act 7 of 1943, s. 4, for "Indian Coffee Market Expansion Board". 5.The word "Indian" omitted by Act 50 of 1954, s. 7 (w.e.f. 1-8-1955). 6.Ins. by s. 8, ibid. (w.e.f. 1-8-1955). 7.Sub-section (1) omitted by s. 9, ibid. (w.e.f. 1-8-1955).    |
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