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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Telangana - Subsection

Section 13(2) in Telangana Khadi and Village Industries Board Act, 1958

(2)The Government shall consider such programme and may-
(a)sanction the programme;
(b)add to, alter or modify the programme and sanction the programme so added to, altered or modified, or remit the same to the Board for re-consideration and submission to the Government with the report of the Board.