Section 8(2)(b) in Central Silk Board Act, 1948.

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Union of India - Subsection

Section 8(2)(b) in Central Silk Board Act, 1948.

(b)devising means for improved methods of mulberry cultivation rearing, developing and distributing healthy silk-worm seeds, [reeling or, as the case may be, spinning of silk-worm cocoons and silk waste] [Substituted by Act 21 of 1970, Section 3, for "reeling of Silkworm cocoons".], improving the quality and production of raw silk, if necessary, by making it compulsory for all raw silk to be marketed only after the same has been tested and graded in properly equipped raw silk conditioning houses;

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Union of India - Subsection

Section 8(2)(b) in Central Silk Board Act, 1948.