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

Union of India - Subsection

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

(ii)"hybrids" means the seed produced involving two or more pure races or parental races with the objective of exploiting heterosis or hybrid vigour;
(ed)"Silk-worm Seed Analyst" means a Seed Analyst appointed or notified under sub-section (3) of section 8G;
(ee)"Silk-worm Seed Certification Agency" means the Silk-worm Seed Certification Agency constituted or accredited under section 8F;
(ef)"Silk-worm Seed Officer" means Seed Officer appointed or notified under sub-section (1) of section 8H]