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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(iii) in Telangana Khadi and Village Industries Board Act, 1958

(iii)'Chairman', [xxx] [Omitted (Vice-Chairman) by Act No.5 of 1962.], [Vice-Chairman] [Substituted for 'Secretary' by Act No.30 of 1981.], 'Chief Executive Officer' and 'Member' means respectively the Chairman, [xxx] [Omitted (Vice-Chairman) by Act No.5 of 1962.], [Vice-Chairman] [Substituted for 'Secretary' by Act No.30 of 1981.] and Chief Executive Officer and Member of the Board;