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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3)(b) in Central Silk Board Act, 1948.

(b)
(i)seven officials not below the rank of Deputy Secretary to the Government of India dealing with sericulture from the States-members;
(ii)two experts from the field of silk-worm seed development-members;
(iii)five persons to represent the sericulture sector of whom three shall be the farmers and two the reelers-members; to be nominated by the Central Government from amongst the members of the Board;