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 4A] [Entire Act] Bombay Presidency - Subsection Section 4A(f) in Bombay Khadi and Village Industries Act, 1960 (f)he being an office bearer of a village industry is held responsible by the Board for any default in payment of its dues by village industry to the Board; or
