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] [Section 10] [Entire Act] State of Assam - Subsection Section 10(3) in Assam Khadi and Village Industries Board Act, 1955 (3)[] [Renumbered '(4)' by Act No. 31 of 1960.] A contract not executed in the manner provided in this section and the rules made thereunder shall not be binding on the Board.
