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[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(4)(a) in The Khadi and Village Industries Commission Rules, 2006

(a)the Commission, where the decision of the Tribunal is in respect of a representation made under sub-rule (2) of rule 29 and if the decision declares any sum as payable to the Commission, the Commission may take action for having the sum recovered as an arrear of land revenue;