Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Karnataka - Subsection Section 21(1) in Karnataka Khadi and Village Industries Act, 1956 (1)The Board shall have its own fund and all receipts of the Board shall be credited thereto and all payments by the Board shall be met therefrom.
