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21. Board Fund.- (1) There shall be constituted a fund to be called the Spices Board Fund and there shall be credited thereto- (a) any grants and loans made to the Board by the Central Government under section 20; (b) all fees levied and collected in respect of certificates granted under this Act; and (c) all sums received by the Board from such other sources as may be decided upon by the Central Government. (2) The Fund shall be applied for meeting- (a) salary, allowances and other remuneration of the members, officers and other employees of the Board; (b) expenses of the Board in the discharge of its functions under section 7; and (c) expenses on objects and for purposes authorised by this Act.    |
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