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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(b) in The Gujarat Khadi and Village Industries Act, 2006

(b)to incur expenditure and undertake works in any area within its jurisdiction for carrying out the provisions of this Act and for framing and execution of such schemes as may be entrusted to it by the State Government, subject to the provisions of this Act and the rules made thereunder