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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(5) in Jammu and Kashmir Khadi and Village Industries Board Act, 1965

(5)The appointment of members and Chairman, [Vice-Chairmen] [Substituted by IV of 1966, for 'Vice-Chairman'.] and Secretary of the Board may be made in consolation with the Commission.