LexSection 15 — Omitted
The Central Silk Board Act, 1948
[Prosecution to be with consent of Central Government.]Omitted by the Central Silk Board (Amendment)Act, 2006 (42of 2006), s. 14 (w.e.f.1-7-2007).Open in Lexace · Ask the AI about this section
[Prosecution to be with consent of Central Government.]Omitted by the Central Silk Board (Amendment)Act, 2006 (42of 2006), s. 14 (w.e.f.1-7-2007).Open in Lexace · Ask the AI about this section