Section 13(2)(b) in The National Jute Board Act, 2008

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Union of India - Subsection

Section 13(2)(b) in The National Jute Board Act, 2008

(b)all the powers, functions and duties which may, by or under the provisions of the relevant Act, be exercised or discharged by or on behalf of the Board shall, until the Board is reconstituted under sub-section (3), be exercised and discharged by such person or persons as the Central Government may direct; and

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Union of India - Subsection

Section 13(2)(b) in The National Jute Board Act, 2008