In this Act, unless the context otherwise requires,-- (a) Board means the Coconut Development Board established under section 4; 1 [(b) Chairman means the non-executive Chairman of the Board appointed under clause (a) of sub-section (4) of section 4; (ba) Chief Executive Officer means the Chief Executive Officer of the Board appointed under sub-section (1) of section 7;] (c) coconut means the fruit of coconut palm and includes green coconut, ripe coconut and copra. Explanation .--Coconut palm means the coconut tree, CocosNucifera Linn; (d) coconut industry does not include-- (i) coir industry; or (ii) an industry from which products (including by-products) out of coconut oil are manufactured; (e) member means a member of the Board and includes the Chairman; (f) prescribed means prescribed by rules made under this Act.Open in Lexace · Ask the AI about this section
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