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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(4) in The Khadi And Village Industries Commission Rules, 1957

(4)Any person authorised under sub-rule (2) to enter into contracts on behalf of the Commission shall not be liable for any assurance or contract made on its behalf; and any liabilities arising out of such assurance or contract shall be discharged from the monies at the disposal of the Commission.]