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 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(4) in The Seeds Act, 1966 (4)The Committee may, subject to the previous approval of the Central Government, make bye-laws fixing the quorum and regulating its own procedure, and the conduct of all business to be transacted by it.
