Section 2(d) in Jammu and Kashmir Khadi and Village Industries Board Act, 1965
(d)"Village industries" means-(i)all or any of the industries specified in the Schedule to the Khadi and Village Industries Commission Act, 1956 (Central Act 61 of 1956) and includes any other industry deemed to be specified in the said Schedule by reason of a notification issued by the Central Government under section 3 of the said Act ; and(ii)any other industry specified in this behalf by the Government, by notification in the Government Gazette, in consultation with the Commission and the Board ;
