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3. Definitions. In this Act, unless the context otherwise requires, (a) "Board" means the Tobacco Board established under section 4; (b) "Chairman" means Chairman of the Board; (c) "curing" shall have the meaning assigned to it in the Central Excises and Salt Act, 1944 (1 of 1944) and all its grammatical variations and cognate expressions shall be construed accordingly; (d) "dealer" means a dealer in tobacco; (e) "Executive Director" means the Executive Director appointed under section 6; (f) "export" and "import" mean, respectively, taking out of, or bringing into, India, by land, sea or air; (g) "member" means a member of the Board and includes the Chairman; (h) "prescribed" means prescribed by rules made under this Act; (i) "registered" means, except in the expression "registered grower", registered under Chapter III of this Act and the rules made thereunder; (j) "registered grower" means a person who has obtained a certificate of registration under section 10 for growing virginia tobacco.    |
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