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[Cites 0, Cited by 1] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(c) in Central Silk Board Act, 1948.

(c)six persons to be elected by Parliament, four from the House of the People by the members of the House of the People and two from the Council of States by the members of the Council of States;