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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

Bombay Presidency - Subsection

Section 31(2)(g) in Bombay Khadi and Village Industries Act, 1960

(g)such incidental, consequential and supplementary matters as may be necessary for the reconstitution, reorganisation or dissolution of the Board or Boards, as the case may be.