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 1] [Entire Act] State of Jammu-Kashmir - Section Section 20 in Jammu and Kashmir Khadi and Village Industries Board Act, 1965 20. Sanction of programme. - The Government may, in consultation with the Commission, approve and sanction the programme in whole or with such modification as it deems fit.
