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Chapter IV Control over the export of tea and tea seed 17. Control of export of tea and tea seed.- (1) No tea shall be exported unless covered by a licence issued by or on behalf of the Board. (2) No tea seed shall be exported unless covered by a permit issued by or on behalf of the Central Government. (3) No tea or tea seed shall be taken by land, sea or air out of any State to any of the 2*** Portuguese Settlements bounded by India, unless covered by a permit issued by or on behalf of the Board.    |
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