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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(7) in Central Silk Board Act, 1948.

(7)[ The proceeds of the duties of excise paid to the Board shall first be credited to the Consolidated Fund of India and the Central Government may, thereafter, from time to time, pay to the Board from and out of such proceeds such sums of money as its may think fit.] [Inserted by Act 31 of 1953, Section 7 (w.e.f. 25-3-1954).]