3. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "Board" means the Coir Board constituted under section 4;

(b) "cess" means the customs duty imposed by section 13;

(c) "coir" or "coir fiber" means the fiber extracted from the husk of the coconut;

(d) "coir products" means mats and mattings, rugs and carpets, ropes and other articles manufactured wholly or partly from coir or coir yarn;

(e) "coir yarn" means yarn obtained by the spinning of coir;

(f) "export" with its grammatical variations and cognate expressions means to take out of the territories to which this Act extends by land, sea or air to any place outside India other than a country or territory notified in this behalf by the Central Government by notification in the Official Gazette;

(g) "Fund" means the Coir Fund referred to in section 15;

(h) "husks" means coconut husks, both raw and retied;

(i) "member" means a member of the Board;

(j) "prescribed" means prescribed by rules made under this Act.

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