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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(e) in Central Silk Board Act, 1948.

(e)[one person] [Substituted by the Adaptation of Laws (No. 3) Order, 1956, for "two persons".] to be nominated by the Government of [Tamil Nadu] [Substituted by the Madras State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1970, for "Madras" (w.e.f. 14-1-1969).];