Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The National Jute Board Act, 2008

(3)It shall be the duty of the Board-
(a)to advise the Central Government on all matters relating to the development of raw jute and the jute industry, including import and export of jute and jute products;
(b)to prepare ana furnish reports relating to the jute sector as may be required by the Central Government from time to time.