1 [13A. Duty of registered dealers and exporters to purchase at auction platforms, etc. -- No registered dealer or registered exporter shall purchase or cause to be purchased virginia tobacco elsewhere-- (a) than at an auction platform registered with the Board in accordance with the rules made under this Act or established by the Board under this Act; or (b) than from any other registered dealer or a registered grower or curer: Provided that in relation to any State in which the provisions of section 13 are not in force, the condition specified under clause (a) shall not apply.]Open in Lexace · Ask the AI about this section
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