Section 35(3) in The Khadi and Village Industries Commission Rules, 2006

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Union of India - Subsection

Section 35(3) in The Khadi and Village Industries Commission Rules, 2006

(3)The Commission, the Chief Executive Officer and any other officer duly authorised by the Commission may after prior consultation with the Financial Adviser, write off losses up to an amount indicated below against each falling under any or all of the categories mentioned under sub-rule (1) above -

(a)	Commission	Up to Rs. 20,000
(b)	Chief Executive Officer	Up to Rs. 10,000
(c)	Any other officer, not below the rank of a Deputy ChiefExecutive Officer	Up to Rs. 5,000

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Union of India - Subsection

Section 35(3) in The Khadi and Village Industries Commission Rules, 2006