Section 24 in Assam Khadi and Village Industries Board Act, 1955
24. Further report, statistics and returns.
- The Board, shall, before such date and at such intervals and in such manner as the [Khadi and Village Industries Commission] [Substituted 'All-India Khadi and Village Industries Board' by Assam Act No. 31 of 1960, dated 17.12.1960.], may from time to time direct submit to the [Khadi and Village Industries Commission] [Substituted 'All-India Khadi and Village Industries Board' by Assam Act No. 31 of 1960, dated 17.12.1960.], a report on such matters any such statistics and also such returns as the [Khadi and Village Industries Commission] [Substituted 'All-India Khadi and Village Industries Board' by Assam Act No. 31 of 1960, dated 17.12.1960.], may direct.
