LexSection 6A — Consultation with the Board.
The Coffee Act, 1942
1 [6A. 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.]Open in Lexace · Ask the AI about this section