Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Telangana - Subsection Section 15(3) in Telangana Khadi and Village Industries Board Act, 1958 (3)The Government may make such incidental and consequential provisions as may appear to them to be necessary for giving effect to the provisions of this section.
