15. [Prosecution to be with consent of Central Government.]
Omitted by the Central Silk Board (Amendment) Act, 2006 (42 of 2006), s. 14 (w.e.f. 1-7-2007).
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15. [Prosecution to be with consent of Central Government.] Omitted by the Central Silk Board (Amendment) Act, 2006 (42 of 2006), s. 14 (w.e.f. 1-7-2007). |
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