Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(7) in The Seeds Act, 1966 (7)The Central Government shall appoint a person to be the Secretary of the Committee and shall provide the Committee with such clerical and other staff as the Central Government considers necessary.
