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

Union of India - Subsection

Section 3(1) in Handlooms (Reservation of Articles For Production) Rules, 1986

(1)The Advisory Committee to be constituted under sub-section (1) of section 4 of the Act shall consist of a Chairman and such other members, not exceeding thirty, as may be nominated by the Central Government.