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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Telangana - Subsection

Section 20(3) in Telangana Khadi and Village Industries Board Act, 1958

(3)The Board shall be competent to re-appropriate such amount as may be necessary from one scheme to another or within sub-heads and minor heads, subject to the condition that the cost of any scheme shall not exceed the amount originally sanctioned by the Government by more that one third without approval of the Government.