1. Short title and extent.-

(1) This Act may be called the Central Silk Board Act, 1948.

3[(2) It extends to the whole of India 4***.]

1. The Act has been extended to Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2, and the Schedule I and to Pondichery by Reg. 7 of 1963, s. 3 and the Schedule I.

2. The word "raw" omitted by Act 31 of 1963, s. 2 (w.e.f. 25-3-1954).

3. Subs. by the A. O. 1950, for sub-section (2).

4. The words "except the State of Jammu and Kashmir" omitted by Act 21 of 1970, s. 2.

5. Subs. by Act 31 of 1953, s. 3, for section 2.

6. Ins. by Act 42 of 2006, s. 2 (w.e.f. 1-7-2007).