9[8A. Power of the Board to import rubber for sale, or to purchase rubber, in the internal market.

It shall be lawful for the Board with the previous approval of the Central Government to import rubber for sale, or to purchase rubber, in the internal market at such prices as the Central Government may fix.

1. The word in brackets shall stand substituted (date to be notified) by 54 of 1982, s. 5, to read as "Chairman, if whole-time, the Executive Director"

2. Omitted by Act 54 of 1954, s. 8 (w.e.f. 1-8-1955).

3. The word "other" omitted by s. 8, ibid. (w.e.f. 1-8-1955).

4. The words "so far as regards the production and marketing of rubber" omitted by s. 9, ibid. (w.e.f. 1-8-1955).

5. The words in brackets shall stand inserted (date to be notified) by Act 4 of 2010, s. 4.

6. The words in brackets shall stand substituted (date to be notified) by s. 4, ibid., to read as "manufactures and processors"

7. Ins. by Act 54 of 1954, s. 9 (w.e.f. 1-8-1955).

8. The words in brackets shall stand substituted (date to be notified) by Act 4 of 2010, s. 4 to read as "annual report".

9. Ins. by Act 54 of 1954, s. 10 (w.e.f. 1-8-1955).