(2)Without prejudice to the generality of the foregoing provision, the measures referred to therein may provide for--(a)undertaking, assisting or encouraging scientific, technological and economic research;(b)devising means for improved methods of mulberry cultivation rearing, developing and distributing healthy silk-worm seeds, [reeling or, as the case may be, spinning of silk-worm cocoons and silk waste] [Substituted by Act 21 of 1970, Section 3, for "reeling of Silkworm cocoons".], improving the quality and production of raw silk, if necessary, by making it compulsory for all raw silk to be marketed only after the same has been tested and graded in properly equipped raw silk conditioning houses;[* * * * *] [Clause (c) omitted by Act 21 of 1970, Section 3.](d)improving the marketing of raw silk;(e)the collection of statistics from such persons as may be prescribed;(f)[ carrying out any other duties which may be vested in the Board under rules made under this Act.] [Inserted by Act 31 of 1953, Section 6 (w.e.f. 25-3-1854).]
