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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Telangana - Subsection

Section 29(1) in Telangana Khadi and Village Industries Board Act, 1958

(1)The Board may, with the previous sanction of the Government, by notification, make regulations, not inconsistent with this Act and the rules made thereunder,[for enabling the Board to discharge its functions under this Act] [Substituted by Act No.30 of 1981.].