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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(5) in Bombay Khadi and Village Industries Act, 1960

(5)The Board shall have its office at such place or places in the [State of Gujarat-Subs, by Gujarat A.O. 1960], as the State Government may notify, to which all communication and notices shall be addressed.