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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Telangana - Subsection

Section 16(4) in Telangana Khadi and Village Industries Board Act, 1958

(4)The sums borrowed from the Government (State or Central) or the [Commission] [Substituted for 'Central Board' by Act No.5 of 1962.] shall be a charge on the assets of the Board.