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[Cites 0, Cited by 1] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(5) in The Seeds Act, 1966

(5)The Committee may appoint one or more sub-Committees consisting wholly of members of the Committee or wholly of other persons or partly of members of the Committee and partly of other persons, as it thinks fit, for the purpose of discharging such of its functions as may be delegated to such Sub-Committee or Sub-Committees by the Committee.