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 8] [Entire Act] Union of India - Section Section 2 in Central Silk Board Act, 1948. 2. [ Declaration as to expediency of Union control. [Substituted by Act 31 of 1953, Section 3, for the former section.] It is hereby declared that it is expedient in the public interest that the Union should take under its control the silk industry.]
