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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(1) in The Bihar Khadi and Village Industries Act, 1956

(1)In each year, on such date as may be prescribed the Board shall prepare and forward in prescribed form to the State Government -
(a)a programme for the promotion and development of khadi and village industries; and
(b)a schedule of the staff of officers and servants already employed and to be employed in the next year.