[Cites 0, Cited by 0]
[Entire Act]
Union of India - Section
Section 3 in The Khadi and Village Industries Commission Rules, 2006
3. Geographical Zones.
- The six geographical zones of the country mentioned in clause (a) of sub-section (2) of section 4 of the Act shall be as follows:| (i) Northern Zone | States of Haryana, Himachal Pradesh, Jammu and Kashmir,Punjab, Rajasthan, National Capital Territory of Delhi and Unionterritory of Chandigarh; |
| (ii) North-Eastern Zone: | States of Assam, Manipur, Meghalaya, Nagaland, Tripura,Arunachal Pradesh and Mizorarn; |
| (iii) Central Zone | States of Madhya Pradesh, Chhattisgarh, Uttar Pradesh andUttaranchal; |
| (iv) Eastern Zone | States of Bihar, Jharkhand, West Bengal and Sikkim; |
| (v) Western Zone | States or Gujarat, Maharashtra and Goa and Union territoriesof Daman and Diu and Dadra and Nagar Haveli; |
| (vi) Southern Zone | States of Andhra Pradesh, Karnataka, Kerala and Tamil Nadu andUnion territories of Pondicherry and Lakshadweep. |