Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 17 in The Bihar Khadi and Village Industries Act, 1956 17. Sanction of programme. - The State Government may sanction the programme and the schedule of staff of officers and servants with such modifications as it deems fit.
