LexSection 42 — Control by the Central Government.
The Coffee Act, 1942
(1) All acts of the Board shall be subject to the control of the Central Government which may cancel, suspend or modify as it thinks fit any action taken by the Board. (2) The records of the Board shall be open to inspection at all reasonable times by any officer authorised in this behalf by the Central Government.Open in Lexace · Ask the AI about this section