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

Union of India - Subsection

Section 4(3)(d) in The Rubber Act, 1947

(d)ten members to be nominated by the Central Government, of whom two shall represent the manufacturers and four labour;
(da)[ three members to be nominated by the Central Government of whom two shall be from the Department of Commerce and one from the Department of Agriculture and Co-operation] [Inserted by Rubber (Amendment) Act, 2009 (4 of 2010) ]