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2[13A. Duty of registered dealers and exporters to purchase at auction platforms, etc.

Noregistered 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.



Tobacco Board Act, 1975 Back




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