Section 3(2)(ii) in The Seeds Act, 1966

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(ii) in The Seeds Act, 1966

(ii)eight persons to be nominated by the Central Government to represent such interests as that Government thinks fit, of whom not less than two persons shall be representatives of growers of seed;

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Union of India - Subsection

Section 3(2)(ii) in The Seeds Act, 1966