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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

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

(c)"filature raw silk" means raw silk reeled from silk worm cocoons with the help of any instrument worked by power;
(ca)[ "Hybrid Authorisation Committee" means the Hybrid Authorisation Committee constituted under sub-section (1) of section 8D; [Inserted by Act 42 of 2006 (w.e.f. 13.9.2006)]
(cb)"import" means bringing into India from a place outside India;
(cc)"notified kind or variety" in relation to silk-worm seed means, any kind or variety thereof notified under sub-section (1) of section 8C]