Section 13(2)(xiii) in Central Silk Board Act, 1948.

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Union of India - Subsection

Section 13(2)(xiii) in Central Silk Board Act, 1948.

(xiii)the delegation to the Standing Committee or the Chairperson [The word [Chairman] substituted by Act 42 of 2006 (w.e.f. 13.9.2006) ] or the Vice-Chairperson [The word [Vice-Chairman] substituted by Act 42 of 2006 (w.e.f. 13.9.2006) ] or members or officers of the Board of any of the powers and duties of the Board under this Act;

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Union of India - Subsection

Section 13(2)(xiii) in Central Silk Board Act, 1948.