Central Silk Board (Amendment) Act, 1953

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w w w . L a w y e r S e r v i c e s . i n

Section 3   [ View Judgements ]

Substitution of new section for section 2 in Act LXI of 1948


For section 2 of the principal Act, the following section shall be substituted, namely :-



"2.Declaration as to expediency of Union control.- It is hereby declared that it is expedient in the public interest that the Union should take under its control the silk industry."

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