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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4)(c) in The Tobacco Board Act, 1975

(c)[eight] [Substituted by Act 57 of 1985 ] members to be appointed by the Central Government to represent respectively:--
(i)the Ministry of the Central Government dealing with Agriculture;
(ii)the Ministry of the Central Government dealing with Commerce;
(iii)the Ministry of the Central Government dealing with Finance;
(iv)the Ministry of the Central Government dealing with Industrial Development;
(v)the Indian Council of Agricultural Research;
(vi)the Government of Andhra Pradesh;
(via)[ the Government of Gujarat; and] [Inserted by Section 2. Act 36 of 1978 ]
(vii)the Government of Karnataka;