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 35] [Entire Act] Union of India - Subsection Section 35(5) in Rubber Rules, 1955 (5)[***] [Omitted 'The grants received from the Central Government under Sub-section (7) of Section 12 shall be deemed as receipts of the Board.' by Notification No. G.S.R. 1513(E), dated 13.12.2017 (w.e.f. 1.8.1955).]
