Section 8A(2)(iv) in The Seeds Act, 1966

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Union of India - Subsection

Section 8A(2)(iv) in The Seeds Act, 1966

(iv)thirteen persons, to be nominated by the Central Government to represent such interests as that Government thinks fit, of whom not less than four persons shall be representatives of seed producers or tradesmen;

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Union of India - Subsection

Section 8A(2)(iv) in The Seeds Act, 1966