Section 8B — Consultation with the Board.

The Rubber Act, 1947
1 [8B. Consultation with the Board.-- Before taking any action touching the affairs of the Board under this Act, the Central Government shall ordinarily consult the Board:] Provided that no action taken by the Central Government shall be invalid or called in question merely on the ground that the action was taken without such consultation.]

Official Hindi (PDF) ↗

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