Legal Document View

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

Union of India - Subsection

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

(d)[five persons] [Substituted by the Adaptation of Laws (No. 3) Order, 1956, for "four persons".] to be nominated by the Government of [Karnataka] [Substituted by the Mysore State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1974, for "Mysore" (w.e.f 1-11-1973).], one of whom shall represent the filature raw silk industry and two shall represent the rest of the sericulture industry;