Section 4(3)(j) in Central Silk Board Act, 1948.

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(j) in Central Silk Board Act, 1948.

(j)eight persons to be nominated by the Central Government, of whom one shall represent the spun silk industry, one the silk throwing and twisting industry, one the silk weaving industry, one labour; and two of them shall be experts in sericulture.]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 4(3)(j) in Central Silk Board Act, 1948.