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Union of India - Section
Section 3 in The Khadi And Village Industries Commission Rules, 1957
3. Geographical Zones.
- The six geographical zones of the country mentioned in clause (a) of sub-section (2) of Section 4 of the Act Shall be as follows:| (i)North zone | Statesof Haryana, Himachal Pradesh, Rajashan Jammu and Kashmir, Punjab,Rajasthan and Union Territories of Chandigarh and Delhi; |
| (ii)North-Eastern zone | Statesof Assam, Manipur, Meghaiaya, Nagaland, Tripura, ArunachalPradesh and Mizoram; |
| (iii)Central zone | Statesof Madhya Pradesh and Utter Pradesh; |
| (iv)Eastern zone | Statesof Bihar, Orissa, West Bengal and Sikkim; |
| (v)Western zone | Statesof Gujarat, Maharashtra, and Goa and (the Union Territories ofDaman and Diu and Dadra and Nagar Haveli; |
| (vi)South zone | Statesof Andhra Pradesh, Karnataka, Kerala and Tamil Nadu and UnionTerritory of Pondicherry. |