Section 14(ii) in Karnataka Khadi and Village Industries Act, 1956
(ii)to incur expenditure and undertake works in any area in the State for the framing and execution of such scheme as it may consider necessary for the purpose of carrying out the provisions of this Act or as may be entrusted to it by the State Government and the [Khadi and Village Industries Commission] [Substituted by Act 25 of 1958 w.e.f. 25.12.1958.], subject to the provisions of this Act and the rules made thereunder;
