1 [9B. Pool fund.-- (1) To the pool fund shall be credited-- (a) all sums realized by sales of rubber imported or purchased under section 8A; (b) any other sum which the Board may, with the previous approval of the Central Government, transfer from the general fund to the pool fund. (2) The pool fund shall be applied only to the rehabilitation of small growers in such manner as may be prescribed.]Open in Lexace · Ask the AI about this section
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