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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(4) in Telangana Khadi and Village Industries Board Act, 1958

(4)The Vice-Chairman shall exercise such powers or perform such functions as may be prescribed or as may be delegated to him by the Chairman or the Board.] [Sub-sections (2), (3) and (4) substituted by Act No.33 of 1997.]