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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(b) in Central Silk Board Act, 1948.

(b)"charkha raw silk" means raw silk reeled from silk worm cocoons with the help of any instrument not worked by power;
(ba)[ "Committee" means the Central Silk-worm Seed Committee constituted under sub-section (1) of section 8A; [Inserted by Act 42 of 2006 (w.e.f. 13.9.2006) ]
(bb)"dealer" means a person who carries on the business of buying and selling, export or import of silk-worm seed, cocoons, chawkie reared silk-worms and includes an agent of a dealer;
(bc)"export" means taking out of India to a place outside India]