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 9] [Entire Act] Union of India - Subsection Section 9(8) in The Central Silk Board Silkworm Seed Regulations, 2010 (8)The seed cocoon producer who sells the seed cocoons for reeling purpose shall maintain the valid receipt or other documentary evidence in support of the transactions.
