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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1) in The Khadi And Village Industries Commission Act, 1956

(1)The Central Government may, by notification in the Official Gazette, direct that the Commission shall be dissolved from such date as may be specified in the notification and thereupon the Commission shall be deemed to be dissolved accordingly.