Section 31(4) in Bombay Khadi and Village Industries Act, 1960
(4)Every order made under this section shall be laid before [xxx-Deleted by Gujarat A.O. 1960] the State Legislature, as soon as may be, after it is made.[Explanation.-For the purposes of this section, mere appointment of additional members in a Board shall not be deemed to be reconstitution or reorganisation of that Board-Inserted by Guj- 15 of 1990 w.e.f. [3-8-1990]
