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] [Entire Act] Union of India - Section Section 17 in Central Silk Board Act, 1948. 17. Temporary powers of the Central Government. Rep. by the Central Silk Board (Amendment) Act, 1953 (31 of 1953), Section 11.[Substituted by Act 31 of 1953, Section 4, for sub-section (3) (w.e.f. 25-3-1954).]
