Section 3 in Jammu and Kashmir Khadi and Village Industries Board Act, 1965
3. Establishment and incorporation of Board.
- With effect from such date as the Government may, by notification, fix in this behalf, there shall be established a Board to be called the Jammu and Kashmir Khadi and Village Industries Board. It shall be a body corporate having perpetual succession and a common seal with power to acquire, hold and dispose of property and to contract and may, by the said name, sue and be sued.
